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 2] [Entire Act] State of Rajasthan - Subsection Section 2(o) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (o)"prescribed authority." means the prescribed authority appointed by the State Government for the purpose of this Act and notified as such in the Official Gazette;
