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[Cites 0, Cited by 0] [Section 689] [Entire Act]

State of Rajasthan - Subsection

Section 689(c) in Rules of the High Court of Judicature for Rajasthan, 1952

(c)where an examination is held before the Registrar or other officer of the Court, such officer may, if he is of opinion that such examination is being unduly or unnecessarily protracted, or for any other sufficient cause, adjourn the examination, or any part of the examination, to be held before the Judge.