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State of Rajasthan - Section

Section 365 in The General Rules (Civil), 1986

365. Pending Files.

- Pending files shall be in two packets one of (a) files containing references that have been answered or require no answer and the other of (2) files containing references that are unanswered.As soon as a pending file is closed, the entries in the General Register of correspondence files relating to it (Reg. 66) shall be completed and it shall be removed from the packet of pending files and placed in its appropriate compartment in the correspondence press.