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 127] [Entire Act] State of Rajasthan - Subsection Section 127(1) in The Rajasthan Law And Judicial Department Manual, 1952 (1)If Government decides to institute the suit, the officer-in-charge should move the Collector to engage the Public Prosecutor to appear on behalf of Government.
