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 14] [Entire Act] State of Rajasthan - Subsection Section 14(2) in The Rajasthan High Court Ordinance 1949 (2)The amount to be included in respect of such expenses as aforesaid in any estimates of expenditure shall be such as may be approved by the Rajpramukh.Admission of Advocates
