Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Rajasthan - Subsection

Section 182(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)for an application by the respondent, thirty days from the date when he is served with notice of the appeal, or ten days from the date fixed for entering appearance or ten days from the date on which the appellant files his first application for paper book whichever is the latest: