Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Rajasthan - Subsection

Section 122(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)The institution of a suit on behalf of Government should not be recommended until the proposed defendant has been given ample opportunity to state his views and come to any amicable settlement.