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 393 in The General Rules (Civil), 1986 393. Sanctioned forms. - A list of printed forms for use in district and subordinate Civil Courts, which may be obtained from the Government press, is given in the Appendix-E.Those forms which are saleable are also shown for facility of reference in Appendix F.
