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[Cites 0, Cited by 0] [Section 413] [Entire Act]

State of Rajasthan - Subsection

Section 413(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)Notice of application. - If the Court does not find sufficient reason to admit the application, it shall reject it. Whether the application is not so rejected, it shall be heard after notice thereof has been given to the Government Advocate and where the application is on behalf of the Government, to the respondent.