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 2] [Entire Act] State of Rajasthan - Subsection Section 2(a) in Rules (Consolidated) Under the Code of Civil Procedure, 1908 (a)In sub-rule (3), the words "or any application relating to such appeal" shall be added between the word "order in the suit" and "any application or act".
