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State of Rajasthan - Section

Section 818 in Rules of the High Court of Judicature for Rajasthan, 1952

818. Copies of certified order of the Court to be sent to the Secretary to the Council and Secretary to the Government of India.

- The Registrar shall send a certified copy of any order that may be passed by the High Court in the case to the Secretary to the Council and to the Secretary to the Government of India (Ministry of Finance).