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 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)Whenever an appeal or other proceeding in which Government is involved is decided against the Government by the High Court, the Law Officer concerned shall intimate the fact to the Law and Judicial Department along with his opinion whether an appeal should be preferred to the Supreme Court.