Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 326 in The General Rules (Civil), 1986

326. Diary for contested cases.

- Presiding Officers shall keep a diary in their own handwriting in any form convenient to them in which they shall note for their use the date fixed in all contested cases with, where possible, a rough estimate of the time likely to be occupied.This rule shall not apply to cases of Small Causes Court and to miscellaneous cases, for which special days should ordinarily be allotted.