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State of Rajasthan - Section

Section 512 in The General Rules (Civil), 1986

512. Use and custody a seal.

- Each court shall use its own seal which shall remain in the custody of the Munsarim or the Reader as the case may be or under supervision of either of them as the case may be or with an official appointed for this purpose by the Presiding Officer. The seals of additional courts, when such courts cease to exist shall be kept in safe custody by the Munsarim of the District Court.