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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Rajasthan - Subsection

Section 268(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)any suit and other original proceeding withdrawn from a subordinate court under Article 228 of the Constitution:Provided that any such suit or proceeding shall unless otherwise ordered proceed from the stage at which it was before it was so removed or withdrawn.