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State of Rajasthan - Section

Section 190 in The General Rules (Civil), 1986

190. Procedure on return of record.

- On receipt of the record or portion, the record-keeper or Munsarim or the Reader, as the case may be, shall deal with it in the manner, mutatis mutandis described in Rule 196. In the case of records or portion returned to a record-room, so much of the procedure laid down in Chapter VI, Rules 166 and 167 as is applicable shall also be carried out.The record keeper or Munsarim or the Reader, as the case may be, shall then fill up columns 17 and 18 of the register of requisition and shall file the requisitions with the record or portion, and replace the record or portion in its bundle. The copy of the form for transmission, returned with the record or portion shall then be destroyed.