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 172 in The General Rules (Civil), 1986 172. Treatment of miscellaneous cases relating to pending cases - When a miscellaneous case has been disposed of in a month and the main case out of which it has arisen is pending, the record of the miscellaneous case will be kept with that case.
