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State of Rajasthan - Section

Section 82 in The Rajasthan Revenue Courts Manual, 1956

82. Return of certain documents.

- A document which is rejected as irrelevant or otherwise inadmissible under Order XIII, Rule 8. be returned to the person producing it or to his pleader, and such person or pleader shall give a receipt for the same. A pleader is bound to take back a document when ordered by the court to do so.