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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Rajasthan - Subsection

Section 195(3) in The General Rules (Civil), 1986

(3)No parcel sent by post shall include, papers referring to more than one case. If papers referring to more than one case are enclosed in a parcel, or box sent by rail, a list shall always be placed in the box containing the number of each record or portion thereof and its weight as a separate parcel.