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 557] [Entire Act] State of Rajasthan - Subsection Section 557(3) in Rules of the High Court of Judicature for Rajasthan, 1952 (3)The due service of the petition shall be verified by affidavit in one of the prescribed forms.
