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 131] [Entire Act] State of Rajasthan - Subsection Section 131(a) in Rules of the High Court of Judicature for Rajasthan, 1952 (a)the name and address of each appellant or applicant, and whether he was plaintiff or defendant or applicant or opposite party in the court of first instance:
