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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(1)(vii) in Rules of the High Court of Judicature for Rajasthan, 1952

(vii)an application for the re-admission or restoration of an appeal or application dismissed for default of appearance or for want of prosecution or for the setting aside of an ex parte decree: