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(l) in Rules of the High Court of Judicature for Rajasthan, 1952 (l)any matter which the Chief Justice or the Administrative Committee, as constituted under Ride 16, may consider fit to be laid before them for consideration.
