Legal Document View

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
[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Rajasthan - Subsection

Section 132(1)(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)in the case of a memorandum of appeal which is filed after the expiry of the period of limitation, an application supported by an affidavit, for extension of the period of limitation under section 5 of the Indian Limitation Act 1963: