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[Cites 0, Cited by 0] [Section 801R(2)] [Section 801R] [Entire Act]

State of Rajasthan - Subsection

Section 801R(2)(c) in Rules of the High Court of Judicature for Rajasthan, 1952

(c)The Court may, at the instance of either party, order the attendance for examination or cross-examination of any deponent in the application for leave under the preceding rule.