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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(f) in The General Rules (Civil), 1986

(f)Form of process.-Where there are printed forms available for any process, such forms shall invariably be used. Where there is a prescribed form but no printed copies are available, a process shall be written in a prescribed form. In cases where there is no prescribed form, a form prescribed for analogous, cases, if possible, shall be modified to meet the requirements of the particular case.