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 138(2)] [Section 138] [Entire Act] State of Rajasthan - Subsection Section 138(2)(ii) in The Rajasthan Law And Judicial Department Manual, 1952 (ii)a draft of the proposed memorandum of appeal, which shall be drawn up by the Public Prosecutor, if he was engaged in the case.