Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Rajasthan - Subsection

Section 118(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)Once orders are issued under rule 116 it should not be necessary to refer again to Government unless -
(a)special instructions are required on some unusual point:
(b)proposals are made for reference on arbitration: or
(c)proposals are made to compromise the suit.