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State of Rajasthan - Section

Section 5B in Rajasthan Case Flow Management Rules, 2006

5B. Filing of Written Submissions and time for oral arguments. - Both the appellants and the respondents shall be required to submit their written submissions with all the relevant pages as per the Court paper book marked therein within a month of preparation of such paper-books, referred to in Rule 4-B. Cause list will indicate if written submission have been filed, if not, the Court will direct that they be filed immediately.