Section 195 in Rules of the High Court of Judicature for Rajasthan, 1952
195. Registrar's order for copying and typing.
- No paper shall he copied and typed on an application for paper book without an order from the Registrar to that effect. With respect to papers included in an application under rule 183 such order shall be made immediately after the list of papers to be copied typed has been settled by the Editor and, where any objection is made to the list so settled, immediately after the objection has been decided by the Registrar, and with respect to papers included in an application under any other Ride, on the making of such application.
