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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in Rules (Consolidated) Under the Code of Civil Procedure, 1908

(2)This address shall be called the registered address and it shall hold good through out interloculatory proceedings and appeals and also for further period of two years from the date of final decision and all purposes including those of execution.