Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Rajasthan - Subsection

Section 195(5) in The General Rules (Civil), 1986

(5)When the court requiring a record, is in the same station, as the record room, or the transmitting court, the record may be sent by Government messenger, but it shall be secured by seals in such a manner as to prevent the record being opened or papers abstracted in transit without the seal being broken or the fastening severed.