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 39] [Entire Act] State of Rajasthan - Subsection Section 39(2) in The Rajasthan Economiser Rules, 1959 (2)The decision of the appellate authority shall be by majority of votes and in case of equality of votes on any issue, the Chairman shall have second of casting vote.
