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 687] [Entire Act] State of Rajasthan - Subsection Section 687(1) in Rules of the High Court of Judicature for Rajasthan, 1952 (1)At such examination, save and except the Liquidator and the Advocate employed by him and the person to be examined, no person shall be entitled.
