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State of Rajasthan - Section

Section 242 in The General Rules (Civil), 1986

242. A copy of a copy may only be granted if the original document is not traceable.

- A copy of a copy may only be granted if the original document is not traceable, or is not accessible to the applicant for the purpose of obtaining a copy, each page of such copy shall bear in red ink, the remarks that it is a copy of a copy.