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 10A] [Entire Act] State of Rajasthan - Subsection Section 10A(c) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006 (c)In all matters of Interlocutory applications, no adjournment would be ordinarily granted and reasons are to be assigned for each adjournment.
