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 132] [Entire Act] State of Rajasthan - Subsection Section 132(a) in The Rajasthan Law And Judicial Department Manual, 1952 (a)that the document should have been filed with the plaint or noted in the list, as the case may be;
