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 109] [Entire Act] State of Rajasthan - Subsection Section 109(3) in The Rajasthan Revenue Courts Manual, 1956 (3)Moneys thus deposited shall be entered in the Register of petty receipts and repayments.A Commissioner shall in his report always give reason or date on which he bases his opinion.
