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 144] [Entire Act] State of Rajasthan - Subsection Section 144(9) in The General Rules (Civil), 1986 (9)The records of execution cases, except those referred to in the preceding two rules, shall belong to Class III.
