Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 872] [Entire Act] State of Rajasthan - Subsection Section 872(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)when the copy required is of an exhibit in the case, whether the application is made before or after the date of the passing of the final decree or order.
