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 909 in Rules of the High Court of Judicature for Rajasthan, 1952 909. Divisions of records in parts. - The record, in a matrimonial suit or reference or a testamentary case shall be divided into two parts to be called Parts A' and 'B'.
