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] [Entire Act] State of Rajasthan - Section Section 5A in Rajasthan Case Flow Management Rules, 2006 5A. The Judge or Judges referred to in clause (2) above may shift the cases from one track to another depending upon the complexity, (urgency) and other circumstances of the case.
