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(7) in Rajasthan Panchayati Raj Act, 1994 (7)The Commission shall be deemed to be a Civil Court for the purposes of Secs. 345 and 346 of the Code Criminal Procedure, 1973 (Act 2 of 1974).
