Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 513 in The General Rules (Civil), 1986 513. Responsibility for custody of seal. - The Munsarim or the Reader as the case may be, of every court shall be responsible for the safe custody and proper use of endorsement and other seals used in the various departments.
