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] [Entire Act] State of Rajasthan - Section Section 508 in Rules of the High Court of Judicature for Rajasthan, 1952 508. Copies of application and affidavit to accompany notice. - The notice under rule 506 or 507 shall be accompanied by a copy of the application as well as the affidavit, if any, filed under rule 503(3).
