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[Cites 0, Cited by 0] [Section 375] [Entire Act]

State of Rajasthan - Subsection

Section 375(7) in Rules of the High Court of Judicature for Rajasthan, 1952

(7)Where a petitioner fails to file an address for Service, his petition may be liable to be rejected by the Court suo motu or on an application by any party to the petitioner. The Court shall however have power to extend time for furnishing the required address or make such other order as it may think fit.