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[Cites 0, Cited by 0] [Section 311(1)] [Section 311] [Entire Act]

State of Rajasthan - Subsection

Section 311(1)(g) in Rules of the High Court of Judicature for Rajasthan, 1952

(g)the relief sought: and shall be signed by the appellant or the applicant, as the case may be, or by an Advocate on his behalf.