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 195] [Entire Act] State of Rajasthan - Subsection Section 195(4) in The General Rules (Civil), 1986 (4)All parcels sent by post or by rail shall be weighed before despatch in the presence of the Munsarim or the Reader or record keeper, as the case may be, and the weight shall be noted outside.
