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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)As soon as an appeal or application which may be registered and numbered as a separate case under rule 125 of Chapter IX or reference is received, an order-sheet in the prescribed form shall be attached thereto, there shall be one order-sheet for every case.