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State of Rajasthan - Section
Section 121 in Rules of the High Court of Judicature for Rajasthan, 1952
121. Receipt of papers filed.
- Any party to a case or his Advocate desirous of obtaining a receipt for any paper including an application, vakalatnama or retainer or appearance slip, shall attach to and present with such paper a receipt slip in the sub-joined form. The slip shall be signed in acknowledgment of the receipt of such paper by the Bench Reader or other official receiving such paper and returned to the person presenting it.| Description of the case | Name and description of person filing the paper | Description of paper | Signature of official receiving the paper anddate of receipt |