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 2] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(i) in Rajasthan Panchayati Raj Act, 1994 (i)has not paid, for two months from the date of the presentation of the notice of demand therefor, the amount of any tax of fees imposed by the Panchayti Raj Institution concerned;
