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State of Rajasthan - Section

Section 218 in The General Rules (Criminal), 1980

218. Arrangement of files.

- The correspondence under each head shall be arranged by files; each file shall consist of all the letter received and issued in the course of a consecutive correspondence upon the subject. The letters in each file shall be arranged in chronological order; the first letter received or issued being at the bottom of the file, and the last letter received or issued being at the top.