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 160 in Rules of the High Court of Judicature for Rajasthan, 1952 160. Calling of record. - The record of the case shall be sent for when an appeal is admitted, or when the Court otherwise orders that the record be called for.
