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 171] [Entire Act] State of Rajasthan - Subsection Section 171(h) in Rules of the High Court of Judicature for Rajasthan, 1952 (h)no notice of any proceeding, relating to a Supreme Court appeal shall be issued to any person who is not proposed to be made a respondent to such appeal:
