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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Rajasthan - Subsection

Section 248(6) in The General Rules (Civil), 1986

(6)The copy will be certified to be photostat copy by the Head Copyist and shall bear the following endorsement:-
(a)number of the application in the register and the year;
(b)date of presentation of the application;
(c)number of pages;
(d)amount of copying fees paid in copying stamps and/or in cash;
(e)name of the photostat copier;
(f)date fixed for issue of copy;
(g)date on which copy was ready;
(h)date of issue of notice to applicant (if issued);
(i)date of delivery/posting.]