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 2] [Entire Act] State of Rajasthan - Subsection Section 2(xliii) in Rajasthan Municipalities Act, 2009 (xliii)"No Objection Certificate" means the document issued by the authority entitled to do so by this Act or rules made thereunder and shall include a provisional No Objection Certificate;
