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State of Rajasthan - Section

Section 42 in The General Rules (Civil), 1986

42. Safe keeping documents in decaying condition.

- Whenever a document produced in a court is found to be in decaying condition on brittle paper or on such other which is likely to give way in the process of handling, a transparent paper on one or both sides as the circumstances may require, should be pasted so as to minimize chances or any portion of it getting detached. This should be done in such a manner that the contents of the documents do not become obscure or obliterated. If necessary, it should be placed in a cover of the size of the document and then properly stitched to the file.