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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Rajasthan - Subsection

Section 248(4) in The General Rules (Civil), 1986

(4)As soon as an application for a photostat copy is made, the Head Copyist shall register the same in a separate register (Register No. XIV) as an urgent application and send for the record. He shall then prepare an estimate of the charges according to the scale prescribed in sub-rule (1) and ask the person applying for copy to pay the charges accordingly.