Legal Document View

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
[Cites 0, Cited by 0] [Section 323(4)] [Section 323] [Entire Act]

State of Rajasthan - Subsection

Section 323(4)(ii) in Rules of the High Court of Judicature for Rajasthan, 1952

(ii)in case of applications relating to appeals and revision in the High Court, unless notice thereof has been given to the Government Advocate and at least twenty two hours have elapsed between the giving of such notice and the hearing of such applications, such applications for bail shall indicate that such previous notice has been given to the Government Advocate.