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 310] [Entire Act] State of Rajasthan - Subsection Section 310(ii) in Rules of the High Court of Judicature for Rajasthan, 1952 (ii)in the case of an application for revision or other application dismiss it or direct notice to be issued or pass such other order, as it may deem fit:
