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[Cites 0, Cited by 0] [Section 743] [Entire Act]

State of Rajasthan - Subsection

Section 743(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)Application to the trial Judge for a certificate. - An application to the Judge who tried the case for a certificate that it is a fit case for appeal may be made either orally at the end of the trial or by petition giving the grounds on which such certificate is sought and showing that the period of limitation for the appeal has not expired.