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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(4) in Rajasthan State Legal Services Authority Regulations, 1999

(4)The Secretary of the High Court Legal Services Committee, or the District Authority or the Chairman of the Taluk Legal Services Committee, as the case may be, shall be responsible for the safe custody of the record from the time it receives it till they are returned.