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 248] [Entire Act] State of Rajasthan - Subsection Section 248(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)The provisions of rules 154, 155, 157 and 158 of Chapter XI shall with necessary modifications and adaptations also apply to the presentation or plaints.
