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 14] [Entire Act] State of Rajasthan - Subsection Section 14(5) in The Rajasthan Gram Dan Act, 1971 (5)Every person whose name is in the register of members shall be qualified to vote at a meeting of the Gram Sabha, provided he is not deemed to be of unsound mind by the Gram Sabha.
