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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)When it is decided by Government to go up in appeal to the Supreme Court from any judgment decree or any final order of the High Court, the Law Officer concerned shall, if necessary, apply to the High Court for grant of a certificate as required by Article 132(1) of the Constitution.