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 160] [Entire Act] State of Rajasthan - Subsection Section 160(5) in The General Rules (Civil), 1986 (5)The records of decided execution cases shall be consigned to the record-room at the end of each month in the manner indicated in sub-rule (1). They shall be kept in the record-room in the manner indicated in Rule 159.
