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 16A] [Entire Act] State of Rajasthan - Subsection Section 16A(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959 (3)The provisions of sub-rules (2) and (3) of Rule 16 shall be applicable to the statement of claim under this rule.]
