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 168 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 168. Service of legal process. - A legal process, civil or criminal, shall not be served within the precincts of the House without obtaining the permission of the Speaker.
