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State of Rajasthan - Section

Section 392 in The General Rules (Civil), 1986

392. Sale of books etc.

- Non-official publications and official publications which have been priced for sale to the public should, if it is decided to weed them under these instructions, be sold to the best advantage. All such publications shall, prior to sale, be stamped inside the cover "sold by order of the Court." For this purpose a special stamp shall be prepared and kept in the custody of the District Judge.