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 37] [Entire Act] State of Rajasthan - Subsection Section 37(3) in Rajasthan Panchayati Raj Rules, 1996 (3)Members shall discharge functions entrusted to them as member of Panchayati Raj Institution or as member of Standing Committee for which they have been elected.
