Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 26 in The General Rules (Civil), 1986

26. How to deal with applications received by post.

- Except otherwise provided in any other law, an application, not being an application for a copy, petition or pleading received through post shall be returned to the sender with a note that it should be presented according to Law; provided that necessary postage stamps have been received with such application, petition or pleadings, otherwise it shall be filed in a file book.