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 299] [Entire Act] State of Rajasthan - Subsection Section 299(3) in The General Rules (Civil), 1986 (3)any copy of a warrant, order or certificate posted under Order XXI, Rule 36, 54 or 96 of the Code when the fee chargeable under Article 3 or Article 7, Part I or under Article 3 or Article 6, Part II, has been paid;
