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 247F] [Entire Act] State of Rajasthan - Subsection Section 247F(d) in Rules of the High Court of Judicature for Rajasthan, 1952 (d)statement of parties or their pleaders recorded under rule 1 & 2 of Order X of the Code;
