Section 132(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)[ No certified copy of judgment or order shall be required to be accompanied with any application or proceeding except otherwise specifically provided in these Rules] [Inserted by No. G.S.R. 106, dated 20-12-1986; Published in Rajasthan Gazetted part 4 (Ga) (I), dated 5-3-87, p. 285.].
