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[Cites 0, Cited by 0] [Section 309] [Entire Act]

State of Rajasthan - Subsection

Section 309(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)The Registrar shall fix in each case a date of hearing by the Bench. Intimation of the date shall be given to the party or his counsel and his signature taken on the order-sheet in token of receipt of intimation.