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 198] [Entire Act] State of Rajasthan - Subsection Section 198(2) in The General Rules (Civil), 1986 (2)The person who has been provided with legal aid or his counsel, shall be entitled to inspect record of the case free of charge in accordance with the rules relating to the inspection of records.
