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State of Rajasthan - Section

Section 90 in The General Rules (Civil), 1986

90. Reference in judgments to parties and witnesses.

(1)A reference to a party or a witness shall be by name and number, and not merely by number like P.W. 1 or Defdt 1.
(2)Judgment shall contain words in full and not in abbreviated forms except where the abbreviations are well recognised and are in common use, such as a.m., p.m., e.g.