Section 135 in The Rajasthan Law And Judicial Department Manual, 1952
135. Information of the document to the Legal Remembrancer.
- The Public Prosecutor must give immediate notice through the Collector to the Legal Remembrancer of every document received by the Court after protest made, and send to him a summary of its contents or, in case the document is likely to affect the case adversely, an accurate copy thereof and a statement showing that he protested against the admission of such document and his protest was recorded and over-ruled.
