Section 120 in The Rajasthan Law And Judicial Department Manual, 1952
120. Report of result of suits.
- As soon as the suit is decided [but with in fifteen day] [Inserted by Notification No. F. 47(37) Judi.-74 dated 15-10-1979 vide G.S.R. 38. Published. In Rajasthan Gazzette Extra-ordinary part IVC (I) dated 15-10-1979=1979 RSCS Page 462 Notes 336. ] the officer-in-charge, or the Public Prosecutor, if engaged will report the result to Government in the Law and Judicial Department through the Head of the Department. A copy of the judgment should be obtained and sent with the report.
