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] [Entire Act] State of Rajasthan - Section Section 320 in The General Rules (Civil), 1986 320. Certificate of refund. - The refund shall be made by a certificate for refund in the prescribed form (F. 29) granted by the court to the person entitled to such refund, authorising him to receive from the Collector the amount therein specified.
