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 171 in The General Rules (Civil), 1986 171. Arrangement of records in bundles. (1)The record of a miscellaneous case arising out of a case, shall be placed along with the record of that case.(2)The records of other miscellaneous cases shall be kept in separate bundles.
