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State of Rajasthan - Section

Section 924 in Rules of the High Court of Judicature for Rajasthan, 1952

924. Disposal of wedded papers

- All weeded documents and papers shall be disposed of in the following manner, namely-
(a)Confidential papers including notes and orders on administrative matters and stamps and court-fee labels shall be tom into pieces and burnt in the presence of the Court Officer.
(b)Ail other papers including, original documents and certified copies shall be torn across and then sold as waste paper.
(c)Spare paper-books shall be sold as waste paper without being tom.
The proceeds of the sale of waste paper shall be credited to Government.AppendicesAppendix A