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 338] [Entire Act] State of Rajasthan - Subsection Section 338(2) in The General Rules (Civil), 1986 (2)The explanations contained in return Nos. 14 and 24 shall be suitably dealt with by the District Judge.
