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 116] [Entire Act] State of Rajasthan - Subsection Section 116(a) in The General Rules (Civil), 1986 (a)No warrant of arrest shall ordinarily be executed against any Government servant until notice in the prescribed form (F. 8) of the intended arrest has been given to the head of this office.
