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State of Rajasthan - Section

Section 358 in The General Rules (Civil), 1986

358. Register of letters issued.

- Every letter issued shall be fairly copied; the original draft and the fair copy shall be numbered with the annual serial number, one set of such serial numbers running through all the civil Court correspondence for the calendar year; the letter shall then be entered in the Register of letter issued, in the prescribed form (Reg. 68), and the draft letter shall be docketed, the date of issue and the annual serial number being entered on the docket.