Legal Document View

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
[Cites 0, Cited by 0] [Section 841(1)] [Section 841] [Entire Act]

State of Rajasthan - Subsection

Section 841(1)(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)Notice, proclamation or injunction or other order not otherwise provided for, where the number to be served is not more than four- one fee of three rupees.