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 151] [Entire Act] State of Rajasthan - Subsection Section 151(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)Where the required affidavit is not presented within the time allowed by the Registrar, the application shall be listed for rejection before the Court.
