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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)When the officer making the reference desires an appointment he should ordinarily make the reference first in accordance with rule 14 to enable the Legal Remembrancer to carry on the discussion profitably.