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] State of Rajasthan - Section Section 18 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976 18. Hearing in case of rejection. - The Bench set up under rule 17 shall hear the appellant or his representative or advocate, in case it is proposed not to admit his appeal.
