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 413] [Entire Act] State of Rajasthan - Subsection Section 413(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)It shall not be necessary to file a copy of the Judgment, final order or sentence with an application under sub-rule (a).
