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State of Rajasthan - Section

Section 191 in The General Rules (Civil), 1986

191. Check on delay in return of records.

- Once every three months the record keeper and the Munsarim or the Reader, as the case may be, of the courts shall lay the register of requisitions before the District Judge or the Presiding Officer for orders as to records or portions which have been issued more than three months and have not been returned.