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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Rajasthan - Subsection

Section 232(1) in The Rajasthan Revenue Courts Manual, 1956

(1)Except in the case provided for in paragraph (5) of, this rule, records shall be sent either by parcel post registered or by passenger train. Those sent by parcel post shall be between July and November, securely packed in wax cloth and sealed along the seams at intervals of not more than 4 inches. Those sent by rail shall be carefully placed either in gunny bag similarly sealed or in well secured wooden box.