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 488 in The General Rules (Civil), 1986 488. Inspection of common offices. - Every Judicial Officer appointed as Officer-in-Charge of a department under thee District Judge shall make surprise inspection of such department at least twice a year and shall send the report of such inspection to the District Judge.
