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[Cites 0, Cited by 0] [Section 232(1)] [Section 232] [Entire Act]

State of Rajasthan - Subsection

Section 232(1)(i) in Rules of the High Court of Judicature for Rajasthan, 1952

(i)any order under rule 25 or 28 of Order XLI of the Code, return to such order, and in the case of an order, under rule 111 memorandum of objections to such return, if any.