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 4(1)] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(1)(a) in The Rajasthan High Court Ordinance 1949 (a)has, for at least five years, held a judicial office in the State, or outside it, not inferior to that of a District Judge; or