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 389] [Entire Act] State of Rajasthan - Subsection Section 389(3) in Rules of the High Court of Judicature for Rajasthan, 1952 (3)No process fee shall be levied in the case of a notice under clause (b) or (c) of sub-rule (1), where it may be served upon an Advocate.
