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State of Rajasthan - Section

Section 89 in The General Rules (Civil), 1986

89. Provision of C.P.C. to be given in certain judgments.

- When plaints are rejected or returned, and in cases disposed of without decree, as also in case in which decrees are passed without contest the Presiding Officer shall put on record the section or order and rule, of the Code under which the judgment or order is passed.