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[Cites 0, Cited by 0] [Section 522] [Entire Act]

State of Rajasthan - Subsection

Section 522(vi) in Rules of the High Court of Judicature for Rajasthan, 1952

(vi)"Registrar" for the purposes of rule 690 means the Registrar of the High Court or one of the officers of the Court mentioned in section 196 (9) of the Act, and in a District Court the District Judge;