Section 201(3) in The Rajasthan Law And Judicial Department Manual, 1952
(3)The Department concerned shall without delay prepare the return and the affidavit in consultation with the Government Advocate at Jodhpur and forward a duly signed return and a duly signed and sworn affidavit to the Law and Judicial Department (C) along with 9 spare copies thereof (in all 10 copies). In complicated cases the Department concerned shall also furnish a separate note of instructions for the use of the Standing Advocate-on-Record of the Central Agency at New Delhi. Such note of instructions should be sent in duplicate.
