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State of Rajasthan - Section

Section 163 in The General Rules (Civil), 1986

163. Packing and transmission.

- Each bundle shall be sewn up and sealed in the presence of the Chief Ministerial Officer of the court. In outlying courts at places where there are no record-rooms, the bundles of each class shall be sewn up into one large bundle and placed in a strong inclined box provided with duplicate keys, one of which shall remain in the court transmitting the records and the other in the court to which the record-room is attached.