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State of Rajasthan - Section

Section 61 in The General Rules (Civil), 1986

61. Return of documents.

- A general notice shall be pasted in a conspicuous part of every court house, giving warning that all documents filed in any suits or proceeding which may legally be returned, must be withdrawn as soon as the decree or order made in the suit or proceeding has become final or after four months of the decree or order, whichever is longer, and that if they are not so withdrawn they will remain at the risk of the persons concerned.