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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Rajasthan - Subsection

Section 6A(b) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006

(b)The notice referred to in clause (a) will be accompanied by a complete copy of the plaint and all its annexure/enclosures and copies of the interlocutory applications, if any.