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 421] [Entire Act] State of Rajasthan - Subsection Section 421(a) in Rules of the High Court of Judicature for Rajasthan, 1952 (a)Any person who is a Barrister of England or Ireland, or a member of the Faculty of Advocates in Scotland.
