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 7] [Entire Act] State of Rajasthan - Subsection Section 7(vii) in Rules of the High Court of Judicature for Rajasthan, 1952 (vii)to direct that a security bond furnished under the provisions of rule 10 of Order XLI of the Code be sent to the Court below for verification and report;
