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[Cites 0, Cited by 0] [Section 394] [Entire Act]

State of Rajasthan - Subsection

Section 394(2) in The General Rules (Civil), 1986

(2)It is within my competence to obtain the articles indented for.The indent shall then be sent to the Superintendent, Government Press, who will arrange supply directly. When forms are printed in books, the number of books should be stated.Forms for subordinate outlying courts located at places remote from a railway will be sent to the District Judge or to some Munsif on a line of Railway who will cause them to be forwarded to such courts in the manner he may consider most convenient and economical.