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 220 in The General Rules (Civil), 1986 220. Counsel's clerk may apply for copy. - An application for copy, duly signed by a Counsel, may be presented by his registered clerk and the copy may be delivered to such clerk.
