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[Cites 0, Cited by 0] [Section 396] [Entire Act]

State of Rajasthan - Subsection

Section 396(1) in The General Rules (Civil), 1986

(1)When the stock of saleable forms is reduced to one half of the quantity fixed by the High Court as permanent advance, the District Judge shall take steps to recoup the shortage direct from the Superintendent, Printing and Stationery. He shall apply in the prescribed form (F. 30) furnishing the certificate mentioned therein.