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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)References to heads of Departments and other authorised officers may be made either by official letters, or by unofficial reference on the connected file. The latter method Is the more convenient one when the referring officer is in the same station as the Legal Remembrancer.