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 147] [Entire Act] State of Rajasthan - Subsection Section 147(6) in The General Rules (Civil), 1986 (6)When a record comes to an appellate court the file of documents will be kept in the custody of the Munsarim or the Reader, as the case may be, of the appellate court.
