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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)After a case has been heard, judgment may be pronounced either at once or on some further date which shall be notified in the Day's List according to these Rules. No other notice to the parties shall be necessary.