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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(a) in Rajasthan State Human Rights Commission (Procedure) Regulations, 2001

(a)The record keeper shall identify the cases, the records of which are ripe for weeding and ensure that appropriate entries are made in the register in Form-H regarding the date of weeding. A separate shall also be maintained containing the list of cases taken up for weeding.