Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 736] [Entire Act]

State of Rajasthan - Subsection

Section 736(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)Hearing of suits and matters. - All suits referred to in the preceding sub-rule and all matters and proceedings connected with the suit shall be heard by the Judge for the time being dealing with the proceedings for the winding up for the Banking Company or by such other Judge as the Chief Justice may direct.