Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Rajasthan - Subsection

Section 226(1) in The General Rules (Civil), 1986

(1)Every Officer receiving an application for a copy of record shall:-
(a)Endorse or cause to be endorsed thereon the date of presentation.
(b)Initial the endorsement.
(c)Cause the court-fee stamp thereon to be cancelled according to law, and
(d)Cause the application to be registered, and endorse thereon the serial number of its entry in the register.