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State of Rajasthan - Section

Section 283 in The General Rules (Civil), 1986

283. Initialling of Registers.

- Each entry in Registers of Receipts and Repayments of Deposits shall be initialled by the Munsarim or the Reader of the Court concerned, as the case may be, and the Presiding Officer of the court, ordering receipt or payment.Each entry in the Register of Petty Receipts and Repayments, and in the Register of Revenue Receipts shall be initialled by the Munsarim or the Reader of the court concerned, as the case may be, and the daily totals shall be initialled by the Presiding Officer.