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 146] [Entire Act] State of Rajasthan - Subsection Section 146(1) in The Rajasthan District Boards Act, 1954 (1)There shall be for each district a District Fund and there shall be placed to the credit thereof all sums received by or on behalf of the Board.
