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 140] [Entire Act] State of Rajasthan - Subsection Section 140(e) in The Rajasthan Revenue Courts Manual, 1956 (e)All judgments whether of courts of first instance or of appellate courts shall be divided into suitable paragraphs which should be numbered serially.
