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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Rajasthan - Subsection

Section 191(e) in Rules of the High Court of Judicature for Rajasthan, 1952

(e)Where more than one party have applied for the copying and typing of the same paper or where there are more appeals than one from the same decree in which applications for the copying and typing of the same paper have been made, such paper shall be copied and typed in pursuance of the earliest application only.