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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Rajasthan - Subsection

Section 219(2) in The General Rules (Civil), 1986

(2)a duly stamped and addressed envelop for sending the copies.Note.-If the extra charges are not paid within 15 days from the date of issue of notice, the application for copy shall be rejected and the addressed envelope shall be used for informing the applicant of the order of rejection of his application.