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State of Rajasthan - Section

Section 263 in The General Rules (Civil), 1986

263. Munsarim's responsibility to prevent unnecessary delay.

- The Munsarim or the Reader of the Court concerned, as the case may be, shall be possible that no unnecessary delay occurs in obtaining the office report and the order to receive payment and in returning the duplicate form of tender to the applicant and the original form to the court concerned for placing it on the levant case file.