Section 4 in Rules (Consolidated) Under the Code of Civil Procedure, 1908
4.
In Rule 1 of Order IV the following shall be substituted for sub-rule (i)(i)[ Every suit shall be instituted by presenting to the court or such Officer as it appoints in this behalf a plaint, together with as many true copies on plain paper of the plaint as there are defendants for service with the summons upon each defendant, unless the Court, for good cause shown allows time for filling such copies."] [Vide Notification No. 10/S.R.O. dated 29-6-1957, Published in Rajasthan Gazette, Ordinary, Part, IV-C, dated 25-7-1957, page 287 w.e.f. 25-7-1957.]Order V
