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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(f) in The Rajasthan Law And Judicial Department Manual, 1952

(f)to represent the Court of Wards in the High Court in civil appeals, revisions, references and other proceedings of civil nature in which the court of Wards is a party, if his services are requisitioned by Government: