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 23 in Rajasthan Go-Seva Ayog Act, 1995 23. Annual Reports. - The commission shall prepare and forward to the State Government, in such manner as may be prescribed, an annual report within three months after the end of the financial year, giving complete account of its activities during the financial year.
