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 19] [Entire Act] State of Rajasthan - Subsection Section 19(3) in Rajasthan Panchayati Raj Rules, 1996 (3)Charge list shall be prepared in quadruplicate. One copy shall be sent to the Panchayat Samiti, one to be retained as office copy and two for handing over and taking over persons.
