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 16] [Entire Act] State of Rajasthan - Subsection Section 16(iv) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976 (iv)Whether affidavits duly sworn, in case a fact can not be borne out by, or is contrary to the record, accompany the appeal;
