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State of Rajasthan - Section

Section 89 in The Rajasthan Revenue Courts Manual, 1956

89. Books of business.

- If a document be an entry in a letter book a Shop Book, or other account in correct use of an entry in a public record produced from a public office or by public officer, a copy of the entry, certified in the manner required by law, shall be substituted on the record before the book, account or record is returned and the necessary endorsement should be made thereon, as required by Order XIII, Rule 5.