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 136] [Entire Act] State of Rajasthan - Subsection Section 136(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)The Court or the Registrar may call for an affidavit in any other matter coming up before it or him
