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 13] [Entire Act] State of Rajasthan - Subsection Section 13(5) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973 (5)Such court, on conviction of the person making false complaint, may award, out of the amount of fine, to the complainant such amount of compensation as it thinks fit.
