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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 394] [Entire Act] State of Rajasthan - Subsection Section 394(1) in The General Rules (Civil), 1986 (1)Certified that sufficient provision exists for the adjustment of the cost of the above indent, balance of my grant under the head "Stationery and Printing" being.
