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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(a) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969

(a)Civil or revenue cases including execution proceedings in which the applicant is a party against any one not included in Schedule I and Schedule II.