Section 390 in The General Rules (Civil), 1986

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State of Rajasthan - Section

Section 390 in The General Rules (Civil), 1986

390. Publication which may be weeded.

- District Judges may weed out the following publications without reference to the High Court:-

(1)Duplicate copies of superseded editions of publications mentioned in Rule 389.

(2)Superseded editions of villages directories, histories of gazetted officers and civil and army lists.