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 22I] [Entire Act] State of Rajasthan - Subsection Section 22I(2) in The Rajasthan Agricultural Produce Markets Act, 1961 (2)All expenditure incurred by the Board shall be defrayed out of the said fund and the surplus funds shall be invested in such manner as may be prescribed.
