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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Rajasthan - Subsection

Section 119(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)No Law Journal shall be entered in the list unless it has given an undertaking that it will apply for a copy of every judgment delivered by the Court which is marked A.F.R. (Approved For Reporting).