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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Rajasthan - Subsection

Section 82(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)the Chief Justice may on the application of an Advocate postpone his cases for such tune as he may deem proper, if he is satisfied that such postponement is necessary on account of a marriage, death or illness or any other unavoidable or urgent reason.