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] [Section 689] [Entire Act]

State of Rajasthan - Subsection

Section 689(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)the examination shall be held before the Judge, provided that the Judge may direct that the whole or any part of such examination be held before the Registrar or any other officer mentioned in sub-section (9) of the said section;