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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Rajasthan - Subsection

Section 190(1)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)determine what papers shall be copied and typed and if he considers that any paper should not be copied and typed in its entirely, determine what portion or portions of such paper shall be copied and typed.