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State of Rajasthan - Section

Section 29D in Rajasthan High Court Staff Service Rules, 2002

29D. Period Of Appeal.

- No appeal shall be entertained if it is presented after three months of the order appealed against:Provided that the Chief Justice or the Committee of Judges, as the case may be, may relax this rule if it is satisfactorily established that there were reasonable and sufficient grounds for delay in the presentation of the appeal.