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 37] [Entire Act] State of Rajasthan - Subsection Section 37(v) in The Rajasthan Public Trust Rules, 1962 (v)The Chairman shall be authorised to sign all letters and memoranda on behalf of the committee of management and carry out day to day business.
