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 13] [Entire Act] State of Rajasthan - Subsection Section 13(2) in Rajasthan Public Trust Act, 1959 (2)All the members of a committee shall be appointed by the State Government by notification in the Official Gazette and shall hold office, save as otherwise provided, for a period of five years from the date of the publication of such notification.
