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State of Rajasthan - Section

Section 222 in The General Rules (Civil), 1986

222. Parties to suit.

- Except as hereinafter provided, any party to a suit, appeal, motion or proceeding may at any time obtain, upon an application, an order for a copy or copies of the record in such suit, appeal, motion or proceeding, or of any decree, order, pleading, paper, exhibit or document in such record.