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State of Rajasthan - Section

Section 76 in The General Rules (Civil), 1986

76. Priority to cases involving matters of public importance.

- On a certificate being given by the Government Advocate, Additional Government Advocate that particular matter is of urgent public importance and should be disposed of at the earliest in public interest, the court shall examine the matter, and if satisfied about its urgency, shall give it top priority and it shall be heard and disposed of as early as possible.