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 788] [Entire Act] State of Rajasthan - Subsection Section 788(c) in Rules of the High Court of Judicature for Rajasthan, 1952 (c)of the nature of relief asked for; and shall specify the names, descriptions and places of residence of other persons likely to be affected by it.
