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 347] [Entire Act] State of Rajasthan - Subsection Section 347(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)All warrants issued by the Court in criminal cases shall be signed by the Registrar, the Deputy Registrar or the Assistant Registrar.
