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 258(2)] [Section 258] [Entire Act] State of Rajasthan - Subsection Section 258(2)(v) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (v)as to the persons before whom and the mode in which affidavits may be made and matters which may be provided by affidavits;