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 197] [Entire Act] State of Rajasthan - Subsection Section 197(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)where an application although made under rule 183, is only for the copying and typing of the necessary papers or the cross objection: or
