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State of Rajasthan - Section

Section 90 in Rules of the High Court of Judicature for Rajasthan, 1952

90. Preparation of decree or formal orders.

- After a suit or a proceeding in the nature of a suit or an appeal from a decree has been heard and decided, a decree shall follow the judgment. In other cases, unless otherwise ordered, a formal order shall follow the order finally disposing of the case or any order by which costs have been awarded.