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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Rajasthan - Subsection

Section 160(2) in The General Rules (Civil), 1986

(2)Every subordinate court shall on the 28th of every month submit a certificate to the District Judge to the effect that all records which should have been transmitted to the record-room under the preceding para have been so transferred or explain the cause of delay, if any, records have not been transmitted. For the District Judge's court this shall be done by the Munsarim of his court.