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] [Entire Act] State of Rajasthan - Section Section 50 in The General Rules (Civil), 1986 50. Documents produced how to be dealt with. - All documents produced must be received by the court and must be dealt with in one or other of the following ways, viz.-(a)returned,(b)placed on the record, or(c)impounded.
