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 25] [Entire Act] State of Rajasthan - Subsection Section 25(2) in Rajasthan Go-Seva Ayog Act, 1995 (2)If any dispute arises between the State Government and the commission as to whether a question is or is not a question of policy, the decision of the State Government shall be final.
