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] [Entire Act] State of Rajasthan - Section Section 83 in Rules of the High Court of Judicature for Rajasthan, 1952 83. Alteration of date when fixed by a Judge. - If the date of hearing in any case has been fixed by a Judge any alteration in such date shall, so far as possible, be made after consulting him.
