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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Rajasthan - Subsection

Section 186(2) in The General Rules (Civil), 1986

(2)Where the record is deposited in the same building it may often be more convenient to send the whole record and not merely the portion requisitioned. In such cases, the whole record and not merely the portion asked for may be sent in answer to the requisition.