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 99] [Entire Act] State of Rajasthan - Subsection Section 99(d) in The Rajasthan Waqf Board (Election of Members) Rules, 1999 (d)the District Judge shall only be bound to require the production of, or to receive so much evidence, oral and documentary as he considers necessary; and
