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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1)(b) in The Rajasthan Small Causes Courts Ordinance, 1950

(b)comply with such requisitions, as may be made by the District Court, the High Court or the [State Government] [Substituted by Rajasthan Act No. 2 of 1957.] for records, returns and statements in such form and manner as the authority making the requisition directs.