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(5) in The Rajasthan Court of Wards Act, 1951 (5)In no case shall the rate of interest fixed under sub-section (3) or sub-section (4), be less than six per centum per annum.
