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 30] [Entire Act] State of Uttarakhand - Subsection Section 30(2) in Rules of the Court, 1952 (2)Where the applicant desires that the information be sent to him by post, he shall attach to his application postage stamp of the requisite value to enable the application to be returned to him along with the reply by post.
