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 29] [Entire Act] State of Rajasthan - Subsection Section 29(1) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976 (1)At any stage, on the request of a party, or on its own motion, the Bench may order summoning of witnesses.
