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] [Entire Act] State of Rajasthan - Section Section 492 in The General Rules (Civil), 1986 492. Report of casualty among judicial officers. - Senior-most judicial officers shall report to the High court, without delay, any casualty that may occur among gazetted judicial officer subordinate to him.
