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 46] [Entire Act] State of Rajasthan - Subsection Section 46(1) in The Rajasthan District Boards Act, 1954 (1)Every Board shall have a Vice-Chairman, or a Senior Vice-Chairman and a Junior Vice-Chairman, elected by it as occasion arises, from among its members by special resolution.
