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 191] [Entire Act] State of Rajasthan - Subsection Section 191(2) in The Rajasthan District Boards Act, 1954 (2)Costs awarded under this section to the Board shall be recoverable by the Board as if they were arrears of a tax due from the appellant.
