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 495 in The General Rules (Civil), 1986 495. Permission to leave district. - Subject to any general instructions by the High Court no District and Sessions Judge shall leave his district without the prior permission of the High Court.
