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 3] [Section 37] [Entire Act] State of Rajasthan - Subsection Section 37(13) in Rajasthan Panchayati Raj Act, 1994 (13)No notice of motion under this section shall be made within two years of the assumption of office by a chairpersons or deputy chairperson.
