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 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in The Rajasthan High Court Ordinance 1949

(1)The administrative expenses of the High Court including all the salaries, allowances and pensions payable to or in respect of the officers of the Court and the salaries and allowances of the Judges of the Court shall be charged to the revenues of the State, and any fees or other moneys taken by the Court shall form part of those revenues.