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 17] [Section 14] [Entire Act] State of Rajasthan - Subsection Section 14(3) in Rajasthan Rent Control Act, 2001 (3)The petitioner may thereafter file rejoinder, if any after serving the copy to the opposite party, within a period not exceeding fifteen days from the date of service of the reply.
