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 19] [Entire Act] State of Rajasthan - Subsection Section 19(d) in The Rajasthan District Boards Act, 1954 (d)the court, for the purpose of deciding any issue shall only be bound to require the production of, or to receive, so much evidence, oral or documentary, as it considers necessary.
