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] [Entire Act] State of Rajasthan - Section Section 5 in The Rajasthan Advocates Welfare Fund Rules, 1988 5. The registers etc. shall be maintained in the Form as directed by the Committee in consultation with the Chartered Accountant appointed as Auditor of the fund.
