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 431] [Entire Act] State of Rajasthan - Subsection Section 431(3) in The General Rules (Civil), 1986 (3)if the Court appoints him in the behalf to sign routine orders, summonses and notices which the Presiding Officer is not himself required to sign under any law or order in force;
