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] NCT Delhi - Section Section 32 in DELHI JUDICIAL SERVICE RULES, 1970 32. REGULATIONS: The Administrator may in consultation with the High Court make regulations not inconsistent with these rules, to provide for all matters forwhich provision is necessary or expedient for the purpose of giving effect tothese rules.
