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 118] [Entire Act] State of Rajasthan - Subsection Section 118(vi) in The Manual of Departmental Orders (vi)Merely showing the amount of loss as P.W. advance is not sufficient immediate steps to recover the loss from the concerned Government servant are necessary..
