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 361] [Entire Act] State of Rajasthan - Subsection Section 361(2) in Rajasthan Panchayati Raj Rules, 1996 (2)In case of dispute, it shall be referred to Joint Advisory Committee constituted by Head of the Department. Association shall be bound to agree to recommendation of such committee.
