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 694] [Entire Act] State of Rajasthan - Subsection Section 694(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)The report shall be in writing and shall set forth the question put and the answer, if any, given by the person examined (Form prescribed).
