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 146] [Entire Act] State of Rajasthan - Subsection Section 146(2) in The Rajasthan District Boards Act, 1954 (2)Except when it is otherwise specially provided the proceeds of all fines realised in prosecutions under this Act shall be credited to the District Fund.
