Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Rajasthan - Subsection

Section 195(1) in The General Rules (Civil), 1986

(1)Except in the cases provided for in paragraph (5) of this rule, records shall be sent either by registered post parcel or by passenger train. Those sent by post parcel shall be, between July and November, securely packed in wax cloth and sealed along the seams at intervals of not more than 4 inches. Those sent by rail shall be carefully placed either in gunny bag similarly sealed or in well secured wooden box.