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 139] [Entire Act] State of Rajasthan - Subsection Section 139(b) in The General Rules (Civil), 1986 (b)The exhibit mark of every document admitted in evidence shall be noted in bold letters and figures on the right hand margin of the index (F. 4) opposite the entry relating to such document.
