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 342] [Entire Act] State of Rajasthan - Subsection Section 342(4) in Rules of the High Court of Judicature for Rajasthan, 1952 (4)The amicus curiae appointed in a case under section 302, I.P.C. shall get a copy of the paper-book free of cost.
