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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(ix) in The General Rules (Criminal), 1980

(ix)a separate file shall be prepared for each "Panchayatnama' i.e., inquest report under section 174 of the Code. It shall be entered individually in the register of inquest report. On the close of each month the case in which the action is complete should be consigned to the record room in a bundle prepared every month and a note be made in the remarks column against each inquest report thus -