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 84] [Entire Act] State of Rajasthan - Subsection Section 84(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)The time so fixed, may be incorporated in the order sheet.] [Added by No. 1/SRO., dated 19-8-1982; published in Rajasthan Gazetted part I, dated 26-8-82, p. 91.].
