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State of Rajasthan - Section

Section 896 in Rules of the High Court of Judicature for Rajasthan, 1952

896. Delivery of copies to applicants.

- After a copy has been prepared, it shall be examined and certified to be true copy by the Superintendent of the Copying Department and each page of the copy shall be stamped with the seal of the Court.At the end of the day, the Head Copyist shall cause all copies which have been duly certified and sealed to be delivered to the applicants, or where the requisite postage stamps have been deposited by the applicants for the purpose, to be sent to them by post, after making necessary entries in the appropriate column of the register.