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 85] [Entire Act] State of Rajasthan - Subsection Section 85(3) in Rules of the High Court of Judicature for Rajasthan, 1952 (3)Where a case has been heard by a single Judge and judgment has been reserved, his judgment may be pronounced, if such Judge be not present, by another Judge.
