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 171] [Entire Act] State of Rajasthan - Subsection Section 171(j) in Rules of the High Court of Judicature for Rajasthan, 1952 (j)no notice of an application for injunction shall be issued to any person other than the person sought to be restrained.
