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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Rajasthan - Subsection

Section 144(3) in The General Rules (Civil), 1986

(3)Class II shall include records of-
(a)contested and uncontested suits and cases for succession certificates-probate and fetters of administration and for the revocation of the same.
(b)cases relating to the guardianship of minors and the administration of their property.
(c)cases relating the guardianship of lunatics and the care of their estate.