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 16] [Entire Act] State of Rajasthan - Subsection Section 16(2) in The Rajasthan Gram Dan Act, 1971 (2)The Committees referred to in sub section (1) shall be constituted in the manner prescribed by regulations and may be dissolved or reconstituted for such reasons and in such manner as may be prescribed by regulations.
