Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 168 in The Rajasthan Law And Judicial Department Manual, 1952

168. Report when costs irrecoverable.

- When the Collector is of opinion that any sums on account of claims decreed or of costs adjudged in favour of the Government are absolutely irrecoverable he shall submit a report to the Legal Remembrancer for remission in form E of appendix III.