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 204] [Entire Act] State of Rajasthan - Subsection Section 204(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)No initial deposit made on behalf of an applicant shall, where the order for copying and typing of the papers has abated, be refunded.
