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State of Rajasthan - Section

Section 130 in Rules of the High Court of Judicature for Rajasthan, 1952

130. Water marked paper to be used.

- Every memorandum of appeal or objection or pleading or application required to be in writing shall be fairly and legibly written or typewritten, lithographed or printed with quarter margin, one side only on Government petition paper:Provided that the Court may, when considered necessary, permit any other paper of foolscap size or both sides of the paper to be used for the purpose.