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 3] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(xx) in Rajasthan Stamp Act 1998 (xx)"instrument of partition" means any instrument whereby co-owners of any property divide, or agree to divide such property in severalty, and includes,-
