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 20] [Entire Act] State of Rajasthan - Subsection Section 20(4) in Rajasthan Go-Seva Ayog Act, 1995 (4)Accounts in the banks shall be operated upon by such officers or functionary of the commission jointly or individually as may be authorised by the commission.
