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 20] [Entire Act] State of Rajasthan - Subsection Section 20(1) in The Rajasthan Payment of Wages Rules, 1961 (1)Where the authority or the court as the case may be directs that any costs shall not follow the event he shall state his reasons for so doing in writing.
