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State of Rajasthan - Section

Section 130 in The Rajasthan Revenue Courts Manual, 1956

130. Presiding Officer may take record out of courts.

- Presiding Officers may take record for perusal or writing judgment to their residence but only under proper entries made in a register kept for the purpose by the Reader or other clerks having custody of the record at the time. Records thus taken out of office must be returned as soon as possible.