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State of Rajasthan - Section

Section 159 in The General Rules (Civil), 1986

159. Arrangement of records.

- Records shall be kept in accordance with the dates of disposal of the cases to which they relate.Records of different kinds of cases, e.g., original suits, appeals, shall be kept separately.Records of execution cases relating to the same decree shall be kept together.Records of execution cases shall be kept in the same order in which the records of the corresponding original suits are kept.