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 63] [Entire Act] State of Rajasthan - Subsection Section 63(1) in Rules of the High Court of Judicature for Rajasthan, 1952 (1)Criminal work shall continue to be dealt with during the long vacation by such Judges, as may appointed for the purpose by the Chief Justice.
