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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Rajasthan - Subsection

Section 191(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)All evidence and documents not relevant to the subject matter of the appeal and documents not proved, or not forming part, of the record should be excluded and every effort should be made to reduce the bulk of the paper book.