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State of Rajasthan - Section

Section 241 in Rules of the High Court of Judicature for Rajasthan, 1952

241. When party to provide transliteration or translation of a document.

- Any party may apply for the inclusion in the paper book of any papers, he may wish to refer to (where reference to such papers is permissible) in addition to the papers mentioned in rules 230 to 239.