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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(d) in The Manual of Departmental Orders

(d)The entries in the first page should be reviewed, revised if necessary and re-attested at least every five years and the signatures of the official concerned and the head of the office should be dated. A register should be kept of the dates of such attestations.