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] [Entire Act]

State of Uttar Pradesh - Section

Section 428 in The General Rules (Civil), 1957

428. Defalcation or loss of public money.

- On the occurrence in any department of a civil court of any defalcation or other loss of public money, the fact shall be reported to the High Court at once.When the matter has been fully inquired into, a further complete report shall be submitted to the High Court of the nature and extent of the loss showing the errors or neglect of rules by which such loss was rendered possible.