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 2E in The Rajasthan Industrial Disputes Rules, 1958 2E. The application and fee under section 9-G of the Act, shall be the same, as prescribed under rule 2-A(2) and 2-B above.
