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 809A] [Entire Act] State of Rajasthan - Subsection Section 809A(c) in Rules of the High Court of Judicature for Rajasthan, 1952 (c)The Deputy Registrar (Judicial)" means the Deputy Registrar of the High Court of Judicature for Rajasthan at Jodhpur or at the Jaipur Bench as the case may be;
