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State of Rajasthan - Section

Section 236 in The General Rules (Civil), 1986

236. Order of priority amongst applications.

- Applications for copies shall have strict priority amongst themselves according to the date and serial number of the order. Urgent/immediate applications shall have priority over ordinary applications. No departure from this rule of priority shall be made without the approval of Officer-in-charge, who shall make attestation to this effect against the entry in respect of applications so exceptionally treated:Provided that this rule of priority shall not apply to the supply of uncertified copies contemplated in para 3 of sub-rule (3) of Rule 229.