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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Rajasthan - Subsection

Section 147(4) in The General Rules (Civil), 1986

(4)The certified copy will be placed on record of the suit and will serve the purpose of persons inspecting the record. An inspection of the file documents will only be allowed in exceptional circumstances and will take place in the presence of the Munsarim and under his control, and on its termination, he will certify that he has counted the documents and seen that none has been injured or obliterated.