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 95] [Entire Act] State of Rajasthan - Subsection Section 95(2) in The General Rules (Civil), 1986 (2)Contents of decree (original).-The Presiding Officer shall see that the decree or formal order drawn up specified clearly the relief granted or other determination of the case and contains definite particulars of the claim.
