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State of Rajasthan - Section

Section 138 in The General Rules (Civil), 1986

138. Recording of proceedings, notes, depositions and reports in the record.

(a)All proceedings, notes, depositions, memoranda and reports shall be written on foolscap size paper. They shall be so recorded as to leave sufficient margin on each side of the paper, so that any writing may not be covered by the stitching or obliterated by fraying at the edges.
(b)The practice of writing orders, report 'sherishta' or other matter across the top and along the side of a page is forbidden.