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[Cites 0, Cited by 0] [Section 901] [Entire Act]

State of Rajasthan - Subsection

Section 901(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)Where the applicant desires that any copies, folios and stamps or communication be sent to him under registered cover, but the postage stamps deposited by him are insufficient to cover registration charges, such copies, folios and stamps or communication as the case may be, may be sent to him by ordinary post.