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State of Rajasthan - Section

Section 85 in The Rajasthan Revenue Courts Manual, 1956

85. Care of impounded documents.

- No document which the court has ordered to be impounded or which is required by law to be tiled and preserved shall be allowed to pass out of the custody of the court, and no document produced for the purpose of comparison of signature, writing or seal shall be returned within the periods specified in Order XIII. Rule 9 (i).