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 10] [Entire Act] State of Rajasthan - Subsection Section 10(iv) in The Rajasthan Public Trust Rules, 1962 (iv)The Chairman may, at his discretion allow any question or discuss any time consistent with the Act and rules thereunder which he deems proper at the meeting without prior notice.
