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 286] [Entire Act] State of Rajasthan - Subsection Section 286(2) in The General Rules (Civil), 1986 (2)At the close of the month, the repayment orders issued by the court, but which have not been encashed at the Treasury, shall be detailed at the foot of the Register of Repayments and their total shall be deducted from the total.
