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 3A] [Entire Act] State of Rajasthan - Subsection Section 3A(3) in Rajasthan Right to Information Rules, 2001 (3)The expenditure for sample collection, i.e. expenditure incurred in testing, conveyance and allowances of the representative of testing laboratory shall be borne by the applicant.
