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State of Rajasthan - Section

Section 362 in Rules of the High Court of Judicature for Rajasthan, 1952

362. Register of submission of judgments to Judges.

- The Superintendent, Judicial Department, shall make a note in the appropriate register of the date of submission of each judgment to the Judge concerned and shall within two months from such date obtain from that Judge its return together with his order, if any, thereon and shall also record the date of such return in the register.