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State of Rajasthan - Section

Section 546 in Rules of the High Court of Judicature for Rajasthan, 1952

546. Petition to come on for hearing.

- After the expiration of eight clear days from the filing of the certificate mentioned in rule 544, the petition shall be set down for hearing in the ordinary course upon a request in writing addressed to the Registrar by the petitioner or his Advocate to have the petition set down for hearing.