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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Rajasthan - Subsection

Section 240(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)The paper book in cases not otherwise provided for in these Rules shall be prepared under the direction of the Registrar subject to such order, as may be passed from time to time by the Chief Justice.