- The Munsarim or the Reader, as the case may be, of every court shall be responsible that the copy of General Rules (Civil), 1986, in that court is kept up-to-date with all amendments noted in the appropriate places and all amendment slips correctly pasted and noted in the table of amendments at the end of this Volume.Vol. IIAppendicesAppendix-'A'List Showing Territorial Limits and Places of Sitting of Permanent Civil Courts in Rajasthan as on 31-03-2011
