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 499] [Entire Act] State of Rajasthan - Subsection Section 499(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)taking back an appeal or application filed before the Registrar, if found defective or returned by him for presentation in Court:
