Section 852 in Rules of the High Court of Judicature for Rajasthan, 1952
852. Register of defective cases.
- A register in the prescribed form shall be kept of all defective cases of each of the above mentioned classes of cases. The cases shall be entered according to the date of presentation and a record shall be kept of the steps taken from time to time to remove the defect. As soon as the defect has been removed and the case admitted it shall be entered in the appropriate Register of Institution.
