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 19] [Entire Act] State of Rajasthan - Subsection Section 19(ii) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976 (ii)Production within the period laid down by the Bench, of the record considered necessary by the Bench for the hearing and disposal of the appeal.
