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 7A] [Entire Act] State of Rajasthan - Subsection Section 7A(ii) in The Rajasthan Subordinate Courts Case Flow Management Rules, 2006 (ii)The case shall not be adjourned beyond thirty days from the date of service of the summons on the defendant.
