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State of Rajasthan - Section

Section 506 in The General Rules (Civil), 1986

506. Gratification prohibited (Notice).

- A notice in English and Hindi in the prescribed form (F. 35) prohibiting the practice of soliciting, giving or receiving gratification in connection with cases shall under the signatures of the Presiding Officer of each court be hung up on a board conspicuously in even' court and office room, and the Munsarim or the Reader, as the case may be, shall be held responsible that the notices are preserved and kept in the proper places.