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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Rajasthan - Subsection

Section 119(6) in Rules of the High Court of Judicature for Rajasthan, 1952

(6)Two registers i 1 the prescribed form to be called "Register of copies of Judgments marked A.F.R." and "Register of Applications for copies of Judgments marked A.F.R." shall be maintained by the Superintendent of the Copying Department with respect to such copies.