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State of Rajasthan - Section

Section 5 in Rules of the High Court of Judicature for Rajasthan, 1952

5. Repeal.

- The existing Rules of the Court and all other existing rules and orders dealing with matters covered by these Rules are hereby repealed:Provided that nothing in this Rule shall affect anything done or to be done under such repealed rules or order or under any decree or order made in accordance with them prior to the date of commencement of these Rules.