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State of Rajasthan - Section

Section 148 in The General Rules (Civil), 1986

148. Munsarim's certificate as to papers on record.

- Before a record or part of a record is deposited in the record-room, the Munsarim or Reader shall record a certificate in the following form at the foot of the general index:-"I have this .............day of...............examined the papers in this part and find them to correspond with the general index; they bear (here slate number) court fee stamps of the aggregate value of Rs All orders have been carried out. The file is complete up to the date of this certificate."When a record or part of a record has been taken from the record-room into court, and any fresh papers have been added to if, the Munsarim or Reader shall, before the record or part is again deposited in the record-room, record a further certificate in the same form as above, at the foot of any fresh entries in the general index. Such further certificate shall refer to the added papers only.