Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 367] [Entire Act] State of Rajasthan - Subsection Section 367(3) in The General Rules (Civil), 1986 (3)The general letters and circulars falling under the second category shall be kept in one consolidated file without reference to the subject, to which the letter or circular relate.
