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 1] [Entire Act] State of Rajasthan - Section Section 20 in Rajasthan General Clauses Act, 1955 20. Successors. In any Rajasthan law, it shall be sufficient, for the purpose of indicating the relation of a law to the successors of any functionaries or corporations having perpetual succession, to express its relation to the functionaries or corporations.
