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State of Rajasthan - Section

Section 150 in Rules of the High Court of Judicature for Rajasthan, 1952

150. Death of party after hearing but before judgment.

- For the purposes of rules 147, 148 and 149, a person who died after the conclusion of the hearing, but before the pronouncement of the judgment or order appealed from shall be deemed to have died after the date of the decree or order;