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 118] [Entire Act] State of Rajasthan - Subsection Section 118(i) in The Manual of Departmental Orders (i)Whenever such losses are noticed intimation of them should immediately be sent to higher authority, this office, C.A.O., F.D. & A.G. in compliance with rule 20 & 21 of G.F. & A.R.
