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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(v) in Rules of the High Court of Judicature for Rajasthan, 1952

(v)to receive plaint, issue notice of fix date for the filing of written statement in a proceeding under the original ordinary or extra ordinary jurisdiction of the Court, with liberty to adjourn any matter to the Judge seized of the case in Chambers;