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 693] [Entire Act] State of Rajasthan - Subsection Section 693(4) in Rules of the High Court of Judicature for Rajasthan, 1952 (4)That the person against whom such notes are sought to be used was present at or had the opportunity of being present at and taking part in the examination.
