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 12] [Entire Act] State of Rajasthan - Subsection Section 12(e) in The Rajasthan Housing Board Act, 1970 (e)there has been any procedural defect or irregularity in the conduct of business at the meeting of the Board not affecting the merits of the matter under consideration at such meeting.]
