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 29] [Entire Act] State of Rajasthan - Subsection Section 29(iii) in Rajasthan High Court Staff Service Rules, 2002 (iii)Recovery from pay of the whole or part of any pecuniary loss caused to the Government by negligence or breach of any law, rule or order;
