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State of Rajasthan - Section

Section 161 in The General Rules (Civil), 1986

161. Each bundle transmitted to accompany certain list of contents.

- Each bundle transmitted to the record-room shall be accompanied by a list of the records it contains prepared by the official in charge of the records and signed by the Munsarim or the Reader of the court, as the case may be. The list shall be prepared in duplicate on the prescribed form (F. 12) and a copy thereof shall be kept on the top of the records before the bundle is closed, while the other copy duly signed by the Record-keeper shall be kept with the Munsarim or the Reader of the court concerned, as the case may be.