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[Cites 0, Cited by 0] [Section 176(1)] [Section 176] [Entire Act]

State of Rajasthan - Subsection

Section 176(1)(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)statements of parties or their pleaders recorded under rules 1 and 2 of Order X of the Code: