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 139] [Entire Act] State of Rajasthan - Subsection Section 139(c) in The General Rules (Civil), 1986 (c)When a paper is removed from the record the fact of such removal shall at once be noted in the General Index (F. 4) and the appropriate index of exhibits against the entry of that paper.
