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] [Section 21] [Entire Act] State of Rajasthan - Subsection Section 21(2) in Rajasthan Public Trust Act, 1959 (2)The entries so made shall, subject to the other provisions of this Act and subject to any change recorded under any provision of the Act or a rule made thereunder, be final and conclusive.
