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 295] [Entire Act] State of Rajasthan - Subsection Section 295(a) in The General Rules (Civil), 1986 (a)that the Central and other Nazirs are thoroughly acquainted with the postal mles and rates and take advantage of the most economical method of despatch;
