Section 247 in Rules of the High Court of Judicature for Rajasthan, 1952
247. Application of provisions of Chapter XIII.
- The rules contained in Chapter XII shall apply mutatis mutandis to the preparation and use of paper books under this chapter in regard to matters for which no provisions is contained in this chapter (e.g., issue of notice, making of applications, payment of charges and dismissal of cases in default of applications or of payment, scrutiny by Editor, revision of Editor's decision by Registrar and filing of typed copies of excluded papers.
