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(b) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969 (b)If the grant of assistance is cancelled under rule 14 he shall repay the whole of the expenses incurred by the Government.
