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State of Rajasthan - Section

Section 91 in The General Rules (Civil), 1986

91. Judges may take records out of courts.

- Presiding Officers of Civil Courts may take records for perusal or writing judgment to their residence but only under proper entries made in a register kept for the purpose by the Reader or other clerk having custody of the record at the time. Records thus taken out of office must be returned as soon as possible.