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[Cites 0, Cited by 0] [Section 693] [Entire Act]

State of Rajasthan - Subsection

Section 693(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)That the use of such notes shall be subject to any direction of the Court as to the manner and extent in and to which they shall be used and to all just exceptions as to the admissibility in evidence against any particular person or persons of any of the statements contained in the notes.