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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(i) in Rules of the High Court of Judicature for Rajasthan, 1952

(i)to dispose of applications for enlargement or abridgment of time except where the time is fixed by the Court and except for condonation of delay in presentation of appeals.