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State of Rajasthan - Section

Section 208 in The Rajasthan Revenue Courts Manual, 1956

208. Procedure to be followed by Record-keeper

- With the bundle shall sent an invoice the upper portion of which shall be filled up in the court transmitting the record and shall be signed by the Reader of the court. On receipt of the bundle the record keeper, after comparing the entries in the invoice with the list accompanying the bundles and with the number of records of each class actually received and shall report the discrepancy for the orders of the Collector.