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State of Rajasthan - Section

Section 181 in The General Rules (Civil), 1986

181. Prohibition against issue of records.

- Ordinarily no record shall be issued except on the requisition of a Civil, Criminal or Revenue Court, of a Tribunal of the Government, of the Board of Revenue, of Commissioner of Excise and of the Inspector General of Registration and Stamps, and then only on an order of the Presiding Officer. In all other cases, before a record is issued the orders of the High Court shall be taken on the subject.