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 110] [Entire Act] State of Rajasthan - Subsection Section 110(v) in The Rajasthan Financial Corporation (Staff) Regulations, 1958 (v)The amount to be recovered monthly shall be fixed in whole rupees except in the case of the last instalment when the fraction of a rupee shall be recovered.
