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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in The Rajasthan Court of Wards Act, 1951

(5)Every such document shall be accompanied by a true copy of the same. The Collector shall mark the original document for the purpose of identification, and after examining and comparing the copy with it, shall retain the copy and return the original to the claimant.