Section 883 in Rules of the High Court of Judicature for Rajasthan, 1952
883. Copy of copy.
- No copy shall be given of any document which is itself a copy except for special reasons to be recorded on the application by the Registrar or the Deputy Registrar, as the case may be. Where a copy of a copy is given, the fact that it is such copy shall be noted in red ink on the top of each page of such copy.
