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 145(2)] [Section 145] [Entire Act] State of Rajasthan - Subsection Section 145(2)(e) in The General Rules (Civil), 1986 (e)Written statements and oral statements of parties or their counsel or other persons recorded under Order X, Rule 1 and 2 of the Code.