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 221 in Rules of the High Court of Judicature for Rajasthan, 1952 221. Registrar's orders rejecting applications revisable by Court. - Any order made by the Registrar rejecting an application under this Chapter shall be subject to revision by the Court.
