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State of Rajasthan - Section

Section 205 in The General Rules (Civil), 1986

205. Applications for inspection.

- Except in the cases mentioned in the provisos to Rule 204 no order for the inspection of a record or of any paper in a record, or for the inspection of a book or register shall be made except upon a written and duly stamped application; provided that no stamp shall be required in case of applications for inspection made on behalf of the Government or a person who has been provided legal aid to the poor.