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 5 in Rules (Consolidated) Under the Code of Civil Procedure, 1908 5. In Rule 2 of Order V the words "or, if so permitted by concise statement", shall be omitted.
