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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(a) in The General Rules (Civil), 1986

(a)No document which the court has ordered to be impounded or which is required by law to be filed and preserved (for instance a Will under Section 294 of the Indian Succession Act No. XXXIX of 1925) 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 (1).