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 1] [Section 8] [Entire Act] State of Rajasthan - Subsection Section 8(4) in Rajasthan Public Demands Recovery Act, 1952 (4)All proceedings under the certificate shall be stayed pending the determination of a petition presented under this section.
