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 83 in The General Rules (Civil), 1986 83. Judge's duty during the recording of evidence. - The memorandum required by Order XVIII, Rule 8, shall slate clearly what each witness deposes as lo the points at issue, and shall be recorded as the examination of each witness proceeds.
