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 481 in The General Rules (Civil), 1986 481. A petition writer not to enter any room in a court. - No petition writer shall without the permission of the Presiding Officer, enter any room in court in the precinct of which he is entitled to practice.
