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 16] [Entire Act] State of Rajasthan - Subsection Section 16(7) in Rajasthan State Legal Services Authority Regulations, 1999 (7)The matter not included in agenda shall not be allowed to be raised unless the chairman or any other member presiding over the meeting, so permits.
