Section 19(3) in The Rajasthan Small Causes Courts Ordinance, 1950
(3)The period of fifteen days mentioned [in sub-section (3)] [Substituted by Rajasthan Act No. 2 of 1957.] shall be computed in accordance with the provisions of the [Indian Limitation Act, 1908 (Central Act IX of 1908)] [Substituted by Rajasthan Act No. 2 of 1957.] as though the application of the party were an application for review of judgment.
