Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 219 in The General Rules (Civil), 1986

219. Sending of a copy by post.

- If the applicant desires the copy to be sent by post, he shall also sent or submit with his application for copies:-
(1)a duly stamped and addressed post-card to enable him to be informed of the extra charges to be paid, if any, on his application for the copy, and
(2)a duly stamped and addressed envelop for sending the copies.Note.-If the extra charges are not paid within 15 days from the date of issue of notice, the application for copy shall be rejected and the addressed envelope shall be used for informing the applicant of the order of rejection of his application.