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 191] [Entire Act] State of Rajasthan - Subsection Section 191(d) in Rules of the High Court of Judicature for Rajasthan, 1952 (d)If more appeals than one have been preferred from the same decree, the same evidence or document shall not be in- eluded in more than one paper book.
