Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 182 in The General Rules (Civil), 1986

182. Forms of requisitions.

- Every requisition for a record or portion of a record shall be made upon the prescribed Form 17. It should also be stated specifically in the requisition why certified copies obtained in the usual manner by the parties will not serve the purpose, and that the proper court fee has been realised.