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 338 in Rules of the High Court of Judicature for Rajasthan, 1952 338. No paper-book in a case before single Judge. - No paper-book shall as a rule be prepared in a case listed for hearing before a single-Judge.
