Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 363 in Rules of the High Court of Judicature for Rajasthan, 1952

363. Application.

- An application under sub-section (1) of section 491 of the Code of Criminal Procedure or for a writ in the nature of habeas corpus, if not sent by post, shall be presented to the Registrar who shall direct that the application be laid before a Division Bench for orders.