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 444] [Entire Act] State of Rajasthan - Subsection Section 444(c) in Rules of the High Court of Judicature for Rajasthan, 1952 (c)The Court, or Courts in which a pleader, second grade, shall be entitled to practice shall be the same in which he was entitled to practise before 7th April, 1949:
