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[Cites 0, Cited by 0] [Section 523] [Entire Act]

State of Rajasthan - Subsection

Section 523(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)The forms set forth in Part III of Appendix A to these Rules shall, with such variations, as the circumstances of each case may require be used for the respective purposes mentioned in the Rules and the Schedule.