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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Rajasthan - Subsection

Section 171(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)notice of an interlocutory application shall be issued to all parties to the case other than the applicant provided that no notice or such application shall be Issued to a person who has not filed a registered address and who is not represented in this Court by an Advocate: