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 238] [Entire Act] State of Rajasthan - Subsection Section 238(c) in Rules of the High Court of Judicature for Rajasthan, 1952 (c)the paper book, if any, prepared for the use of the Judge from whose judgment the appeal is preferred.
