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 6] [Entire Act] State of Rajasthan - Subsection Section 6(3) in Jodhpur Development Authority Appellate Tribunal Rules, 2017 (3)Where a memorandum of appeal is amended, the presiding officer of the Tribunal or such officer as it appoints in this behalf, shall sign or initial the amendment
