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 29] [Entire Act] State of Rajasthan - Subsection Section 29(3) in Rajasthan Real Estate (Regulation and Development) Rules, 2017 (3)The other allowances payable to and conditions of service of the Chairperson and the whole time Member shall be determined by the State Government, from time to time.
