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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(vi) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(vi)Replies, rejoinders and other affidavits, similarly, shall be arranged serially and kept in the same folder as part of the paper-book, called Part A. These replies, rejoinders etc. shall be paginated by the office and given running page numbers.