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] [Entire Act] State of Rajasthan - Section Section 819A in Rules of the High Court of Judicature for Rajasthan, 1952 819A. Direct receipts of money which shall under head of Account Nos. (1) and (3) shall, as far as possible be avoided.
