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 356] [Entire Act] State of Rajasthan - Subsection Section 356(18) in Rules of the High Court of Judicature for Rajasthan, 1952 (18)All persons exempted by the State Government from serving as a Juror under sub-section (4) of section 313 or clause (1) of section 320 of Criminal Procedure.
