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 41] [Entire Act] State of Rajasthan - Subsection Section 41(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (2)A person so summoned shall be bound to appear at the time and place mentioned in the summons in person or by his authorised agent.
