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State of Rajasthan - Section

Section 162 in The General Rules (Civil), 1986

162. Procedure to be followed by a record

- keeper.-With the bundle shall be sent an invoice in the prescribed Form (F. 13), the upper portion of which shall be filled up by the court transmitting the record and shall be signed by the Munsarim or the Reader of the court, as the case may be. On receipt of the bundle the record-keeper after comparing the entries in the invoice with the lists accompanying the bundles and with the number of records of each class actually received, shall if the invoice be found to be correct, sign the acknowledgment at the foot of it, and return it to the court from which it was received. If the invoice be found to be incorrect, the record-keeper shall acknowledge the receipt of the record actually received, and shall report the discrepancy for the orders of the Presiding Officer incharge.