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 16] [Entire Act] State of Rajasthan - Subsection Section 16(ii) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006 (ii)The petition shall contain brief synopsis of the case with list of dates and the point involved in the case.
