Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 241 in The General Rules (Civil), 1986 241. Copies prohibited. - Except for special reasons to be noted by the Officer-in-Charge upon the back of the application, no copy shall be granted (1) of official correspondence and reports and (2) of a document which is itself a copy.
