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[Cites 0, Cited by 0] [Section 819] [Entire Act]

State of Rajasthan - Subsection

Section 819(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)Judicial deposits, including-
(i)sums deposited in lieu of security in Supreme Court Appeals and other cases under the orders of the Court; and
(ii)sums deposited in connection with the preparation of paper books.