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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(viii) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960

(viii)All processes shall ordinarily be sent for service to the court of the [District and Sessions Judge] having jurisdiction over the area where the witness resides or from whose custody the document is to be produced.