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] [Entire Act] State of Rajasthan - Section Section 237 in The General Rules (Civil), 1986 237. Urgent copies. - A copy for which an order has been made on a urgent/immediate application shall be delivered as a rule, not later than the working day next after the day on which the order was made.
