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State of Uttar Pradesh - Section

Section 239 in The General Rules (Civil), 1957

239. Duty of Munsarim.

- The Munsarim shall, on the day of the inspection and immediately after the inspection has begun, make on the order a memorandum showing the date on which the order has been complied with, and shall, on that same day at any hour to be fixed by the presiding Judge return to the official from whom he received it every record or paper and every order. Such official shall return to the Munsarim his acknowledgment, and shall forthwith file every order which has been returned to him and shall not again issue for inspection on an order so filed any record or paper.The inspection shall be made in the presence of the Munsarim or any other official specially deputed by him for the prupose, who before returning the file, shall examine the record and satisfy himself that all papers in the record are as they were before inspection.