Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Rajasthan - Subsection

Section 183(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)The respondent shall apply for the copying and typing of the memorandum of cross-objection and where an appeal has been dismissed under the next following Rule, also for the copying and typing of the papers mentioned in clauses (a) to (d) of rule 176 within the prescribed time.