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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Rajasthan - Subsection

Section 132(b) in The Rajasthan Law And Judicial Department Manual, 1952

(b)that as the defence to all suits against the Government is prepared by the Legal Remembrancer, the Government, as the case may be, is placed at a most serious disadvantage by the admission of a document without notice; and