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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)Where any Rule contained in Part III, IV, V or VII is inconsistent with any rule in any other part, the former shall prevail and the latter, shall, to the extent of such inconsistency, be deemed to have been modified or repealed so far as the former is concerned.