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State of Rajasthan - Section

Section 7 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957

7. Manner of issue of the notice under section 7.

— In addition to affixing copies of a notice under section 7 to the court-house as required by that section, the copies of the notice and of the application shall be sent by registered post to every credit or named by the applicant, at his expense.