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 373] [Entire Act] State of Rajasthan - Subsection Section 373(3) in The General Rules (Civil), 1986 (3)Where a demi-official letter is addressed to the Registrar, only one subject should be dealt within one letter, a second subject should be made the subject of a second letter.
