Section 745ZA in Rules of the High Court of Judicature for Rajasthan, 1952
745ZA.
(1)All rules of the High Court applicable to the preparation of the transcript of the record for the use of the Supreme Court in a appeal to that Court arising from a decree of the High Court in a Civil Appeal shall apply mutatis mutandis to the preparation of the transcript of the record for the use of the Supreme Court in an appeal to that Court arising from a decision of the High Court in an election petition, subject, however, to the provisions of the Act and the rules which the Supreme Court may make in that behalf.(2)Where no specific provision is made in the Act. the Code or the above Rules, the Rajasthan High Court Rules, 1952 shall apply mutatis mutandis or as the Judge nay direct.
