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 49] [Entire Act] State of Rajasthan - Subsection Section 49(c) in The Rajasthan Law And Judicial Department Manual, 1952 (c)by the officer in charge, if the case is one under Article 226 of the Constitution:
