Legal Document View

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
[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1)(b) in Rajasthan District Board Account Rules

(b)For the excess over Rs. 500/- under the orders of the Board on execution of an indemnity bond with such security as the Board may require if the Board is satisfied as-to the right and title of the claimant and considers that undue delay and hardship would be caused by insisting on the production of letters of administration.