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 2] [Entire Act] State of Rajasthan - Subsection Section 2(iv) in The Rajasthan State Cattle Fairs Act, 1963 (iv)"officer-in-charge" means any officer appointed by the State Government to perform the duties of an officer-in-charge in respect of all or any of the State Cattle Fairs.
