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 842] [Entire Act] State of Rajasthan - Subsection Section 842(a) in Rules of the High Court of Judicature for Rajasthan, 1952 (a)Serving or executing any process issued by the Court of its own motion unless the Court orders that the process fee be paid by any party; or
