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] [Entire Act] State of Rajasthan - Section Section 233 in The General Rules (Civil), 1986 233. Heading on copies. - Every copy shall commence with a heading in the following form:-Certified copy of (description of documents copied) in (title of case) suit/appeal No. (number) of (year) in the court of (name of the court) at (place) decided/pending on (date).
