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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)An amendment to these Rules shall apply to proceedings and matters in the Court commenced on or subsequent to the date of the amendment and so far as may be also to proceedings and matters pending on that date.