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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act] State of Rajasthan - Subsection Section 162(1)(ii) in The Rajasthan Law And Judicial Department Manual, 1952 (ii)that if the decree be reversed on appeal, the Government is in a position to refund any amount which may have been recovered in execution.