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(g) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976 (g)"prescribed period" means the period specified as prescribed period in Section 4 and includes every extension thereof made under that Section;
