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 4] [Entire Act] State of Rajasthan - Subsection Section 4(d) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969 (d)Other proceedings before any court or public officer or arbitrator in which the applicant is a party and a pleader is permitted.
