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 1] [Section 7] [Entire Act] State of Rajasthan - Subsection Section 7(2) in Rajasthan Public Trust Act, 1959 (2)The Commissioner shall be a corporation sole by the names of the Devasthan Commissioner of the State of Rajasthan', shall as such have perpetual succession and a common seal and may sue and be sued in his corporate name.
