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[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

State of Rajasthan - Subsection

Section 187(1)(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)specify at the appropriate place in the application the Rule under which it is made and the particulars of all previous applications for copying and typing made by the applicant in the appeal.