Section 505 in Rules of the High Court of Judicature for Rajasthan, 1952
505. Court's power to dispense with any copy or to allow time for filing it.
- The Registrar may for sufficient cause shown either dispense with any copy or copies mentioned in rule 503 or allow any such copy or copies to be filed within such further time, as he may deem fit to allow and may extend such time.
