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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(1)(i) in Rules of the High Court of Judicature for Rajasthan, 1952

(i)an application for review made on the ground of the discovery of new and important matter or evidence or any other sufficient reason: