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 327(1)] [Section 327] [Entire Act] State of Rajasthan - Subsection Section 327(1)(i) in Rules of the High Court of Judicature for Rajasthan, 1952 (i)the appellant or his Advocate or where the State is the appellant, to the Government Advocate, and