Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(ii) in Rajasthan Panchayati Raj Rules, 1996

(ii)Fix a date, not less than fifteen days after the date of issue of the notice, on which the inquiry shall be made.