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 383] [Entire Act] State of Rajasthan - Subsection Section 383(4) in The General Rules (Civil), 1986 (4)the date when such book is returned to the library.Every reasonable facility is to be afforded to Government Counsel to consult the law books in the court's Library'.
