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[Cites 0, Cited by 0] [Section 267] [Entire Act]

State of Rajasthan - Subsection

Section 267(2) in The General Rules (Civil), 1986

(2)For the period civil courts are closed for vacation, Munsarim or the Reader or the Official acting in his place, as the case may be, shall receive all money orders, sign acknowledgments for the same and do other acts, which under the preceding rules are ordinarily required to be done by the Presiding Officer. The work of the official mentioned above done under this rules shall be checked and reported to the District Judge within a week by each Presiding Officer on the reopening of the courts after the vacation.