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 253] [Entire Act] State of Rajasthan - Subsection Section 253(1) in Rajasthan Panchayati Raj Rules, 1996 (1)All losses of money, irrecoverable revenues, loans, advances will be written off by Panchayati Raj Institution only with the prior approval of the State Government.
