(6)An issue may involve several points. For instance, if the question is whether debts were incurred for immoral purpose it may be necessary to decide the particular immoral purpose and immoral application of each loan, the date and the circumstances under which it was borrowed, and so on. As far as possible each point that arises for decision should be taken consecutively, the evidence for and against marshalled, where necessary, the law considered and the arguments on each side, and then the decision on the point given. Each point should have a paragraph or more itself. When all the points supposing there are more than one relating to a particular issue have been considered and decided, a finding on the issue as a whole should be given.
