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[Cites 0, Cited by 0] [Section 692] [Entire Act]

State of Rajasthan - Subsection

Section 692(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)The hearing of the application shall take place before the Judge in Court, and he may give such directions as he may deem necessary for the taking of evidence wholly or in part by affidavit in support of or in opposition to the application.