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] [Entire Act] State of Rajasthan - Section Section 466 in The General Rules (Civil), 1986 466. Persons who cannot be petition writers. - No official of any Court and no person employed in any institution connected with the court whether as Clerks, Copyist or peon or in any other capacity shall write petitions.
