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 4] [Entire Act] State of Rajasthan - Subsection Section 4(7) in The Rajasthan Legal Aid Rules, 1984 (7)A casual vacancy in the office of the member may be filled as soon as possible by a fresh nomination by the authority empowered to make such nomination.
