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 480(1)] [Section 480] [Entire Act] State of Rajasthan - Subsection Section 480(1)(d) in The General Rules (Civil), 1986 (d)that the petition-writer is a tout, as defined in Legal Practitioners Act, 1879 (Act XVIII of 1879),