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[Cites 0, Cited by 0] [Section 323(4)] [Section 323] [Entire Act]

State of Rajasthan - Subsection

Section 323(4)(i) in Rules of the High Court of Judicature for Rajasthan, 1952

(i)on an application relating to cases pending in lower courts, unless notice thereof has been given to the Government Advocate and at least three days have elapsed between the giving of such notice and the hearing of such application, and