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 281 in Rules of the High Court of Judicature for Rajasthan, 1952 281. Cross-objection. - Any cross-objection filed under rule 22 of Order, XLI of the Code shall, for the purposes of this Chapter, be treated as separate appeal.
