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 471] [Entire Act] State of Rajasthan - Subsection Section 471(a) in Rules of the High Court of Judicature for Rajasthan, 1952 (a)The nomination letter shall be delivered to the Registrar by hand or by post within the period notified under rule 469(a).
