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 18] [Entire Act] State of Rajasthan - Subsection Section 18(2) in Rajasthan Registration Rules, 1955 Volume II (2)After counter-signature, the bills will be returned to the Deputy Inspector General, who may then draw the amounts at any headquarters treasury within their circles.
