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 131 in The General Rules (Civil), 1986 131. Prompt service of processes. - The Nazir shall arrange for the prompt issue and service of all summons to witnesses received by him having regard to the dates fixed for the attendance of such witnesses.
