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State of Rajasthan - Section

Section 206 in The Rajasthan Law And Judicial Department Manual, 1952

206. Recovery of documents filed on behalf of Government.

- It shall be the duty of the Public Prosecutors to take back from the Court all exhibits filed on behalf of Government which are liable to be destroyed under the rules made by the High Court but which may be of use in future, and forward the documents so obtained to the Collector or other officer concerned.