Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 375] [Entire Act]

State of Rajasthan - Subsection

Section 375(6) in Rules of the High Court of Judicature for Rajasthan, 1952

(6)The address shall be within the local limits of the Jodhpur Municipality or of the court of District Judge within which the petitioner ordinarily resides, if within the limits of the State of Rajasthan.