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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Rajasthan - Subsection

Section 323(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)Every application for bail in a case in which leave has been granted for appeal to the Supreme Court shall state whether any application for bail had been moved in the Supreme Court and if so. with what result.