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 78] [Entire Act] State of Rajasthan - Subsection Section 78(d) in Rajasthan Panchayati Raj Rules, 1996 (d)In case of industries having fixed capital investment exceeding Rs. five lacs., prior permission of the State Government shall be obtained for levy of octroi.
