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 125] [Entire Act] State of Rajasthan - Subsection Section 125(e) in The Rajasthan Law And Judicial Department Manual, 1952 (e)the evidence, both oral and documentary, which, so far as is known, the proposed defendant will be able and is likely to adduce in his defence; and
