Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 4A in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006

4A.

Where computerization is available, the monthly data will be fed into the computer in such a manner that the judge referred to in clause (2) above will be able to ascertain the position and ascertain the stage of every case in every track from the computer screen. Where computerization is not available, the monitoring must be done manually.