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State of Rajasthan - Section

Section 193 in The General Rules (Civil), 1986

193. Loss of record.

- Whenever it is discovered that a record or portion of a record or a document on the file of a record is missing, the loss or theft shall be immediately reported in writing to the Judge, in whose district or office the loss or theft has occurred and he in turn shall report the fact to the High Court and paper state the steps taken to try and recover the paper or paper missing.