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] [Entire Act] State of Rajasthan - Section Section 10 in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959 10. Question asked and answer given to be entered in proceedings. - The question asked and the answer given to it shall be entered in the proceedings of the Municipal Board/Municipal Council.
