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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Rajasthan - Subsection

Section 7A(vi) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006

(vi)A prayer for extension of time made by the defendant shall not be granted just as a matter of routine and merely for asking, more so, when the period of 90 days has expired.