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 230] [Entire Act] State of Rajasthan - Subsection Section 230(4) in The General Rules (Civil), 1986 (4)The notice referred to in the sub-rule (3) shall be given in the prescribed Form (F. 21) by the affixation on the notice board of the Court.
