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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)References by demi-official letter are generally to be deprecated. However, a short demi-official letter on one or two simple issues is frequently a convenience to departmental officers, and the Legal Remembrancer will answer them promptly; but he has power to return any such reference and ask that it may be submitted in the usual manner.