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 469] [Entire Act] State of Rajasthan - Subsection Section 469(a) in Rules of the High Court of Judicature for Rajasthan, 1952 (a)After the corrections in the list have been notified, the Registrar shall notify the period fixed for the receipt of letters of nomination.
