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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)Where a case has been heard by two or more Judges and Judgment has been reserved, their judgment or judgments may be pronounced by any one of them. If on such Judge be present, such judgment or judgments may be pronounced by any other Judge.