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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)Where a written judgment or order is delivered, it shall, after it has been signed or initialed by the Judge or Judges delivering it, be sealed with the seal of the Court by the Bench Reader.