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 126 in The General Rules (Civil), 1986 126. Priority to process servers with long stay. - In distributing processes to the process-servers, priority shall ordinarily be given to the process-server or process-servers who have longest been at headquarters.
