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State of Rajasthan - Section

Section 361 in The General Rules (Civil), 1986

361. Connected files.

- If a letter refers to, or be connected with, another file under the same or another head, that file shall be linked with the file to which the letter pertains, the file being separately tied up, but connected by a piece of tape. The linked files shall remain together until the file containing the reference or connection has been finally disposed of, when they shall be relegated to their proper places, a note being made on each that it was linked with the other on receipt of the letter.