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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in Rules Regarding Assistance to Government Servants in Criminal Cases Instituted by or Against Them, (1951)

(1)If the case, the defence of which was sanctioned by the Government, is decided in favour of the Government servant, and if any compensation costs or damages are awarded to him, the amount of expenses paid by Government shall be refunded by him upto the limit of such compensation, costs or damages.