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 49] [Entire Act] State of Rajasthan - Subsection Section 49(d) in The Rajasthan Law And Judicial Department Manual, 1952 (d)by the officer in charge in any case pending before the Board of Revenue in which representation of Government has been sanctioned;
