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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(iii) in The Rajasthan Municipalities (Records) Rules, 1964

(iii)In case of doubt as to the class of any correspondence or records it shall be submitted for the inspection and orders of the Chairman or Executive Officer if it has not been in the first instance submitted to him.