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(1) in Rajasthan Go-Seva Ayog Act, 1995 (1)The commission shall have its own fund and all receipts of the commission shall be credited thereto and all payments by the commission shall be made therefrom.
