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State of Rajasthan - Section

Section 24 in The General Rules (Civil), 1986

24. Separate applications for distinct subject matters.

- Separate applications shall be made in regard to distinct subject matters.No application containing argumentative matter, e.g. quotations and discussions of the effect of certain sections of Acts, or of certain rulings of the High Court shall be placed on record. They shall be returned to applicants without any order, except an endorsement that the application is returned under the rule.