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[Cites 0, Cited by 0] [Section 198(1)] [Section 198] [Entire Act]

State of Rajasthan - Subsection

Section 198(1)(b) in The General Rules (Civil), 1986

(b)Certified copies of pleading, statements, documents, judgment, orders, etc., may also be supplied free of cost on priority basis to the Legal Aid Committees of the Supreme Court, High Court or District Courts, as the case may be, if any application is received in this behalf.