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 162] [Entire Act] State of Rajasthan - Subsection Section 162(a) in The Rajasthan Revenue Courts Manual, 1956 (a)They shall be drawn up in proper form and type written. Where printed forms are not used, they shall be written on good durable paper.
