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 15] [Entire Act] State of Rajasthan - Subsection Section 15(a) in Rajasthan Partnership Rules, 1952 (a)As provided by Section 66 of the Act, the Registrar, shall, on application, furnish to any person on payment of the prescribed fee a copy of any entry or portion thereof in the Register of Firm.
