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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Rajasthan - Subsection

Section 147(5) in The General Rules (Civil), 1986

(5)The file of documents will be produced at the hearing of the suit for the purpose of proving the documents but except when the file is being shown to a witness, the file will remain on the table of the Presiding Officer. On the termination of the hearing, the Munsarim or Reader will take the file into his custody.