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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Rajasthan - Subsection

Section 182(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)for an application by the appellant, thirty days from the date when notice of the receipt of record is first published in the Day's List and exhibited on the notice board: