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 34B] [Entire Act] State of Rajasthan - Subsection Section 34B(4) in The Rajasthan Municipalities (Octroi) Rules, 1962 (4)The duration of the contract would be generally one year and in special cases two years with 15% enhancement clause for the second year subject to prior approval of the State.
