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State of Rajasthan - Section

Section 383 in Rules of the High Court of Judicature for Rajasthan, 1952

383. Procedure.

- All questions arising for determination under this Chapter shall be decided ordinarily upon affidavits, but the Court may direct that such questions as it may consider necessary be decided on such other evidence as it may deem fit and in that case it may follow such procedure as it may deem just.