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 194] [Entire Act] State of Rajasthan - Subsection Section 194(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959 (1)A witness may be summoned by an order signed by the Secretary and shall produce such documents as are required for the use of a Committee.
