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State of Rajasthan - Section

Section 818B in Rules of the High Court of Judicature for Rajasthan, 1952

818B. Definitions.

- (i) "Act" means the Special Marriage Act, 1954 (Act XLIII of 1954).
(ii)"Code" means the Code of Civil Procedure, 1908.
(iii)"Court" means the District Court.