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[Cites 0, Cited by 0] [Section 845(3)] [Section 845] [Entire Act]

State of Rajasthan - Subsection

Section 845(3)(i) in Rules of the High Court of Judicature for Rajasthan, 1952

(i)When processes or summons (both in civil and criminal cases) are issued in a language other than the official language of the receiving Court, such processes or summons should be accompanied by an authorised English translation.