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 243] [Entire Act] State of Rajasthan - Subsection Section 243(3) in Rajasthan Panchayati Raj Rules, 1996 (3)All such store articles shall be disposed of by destruction/auction after competent sanction and proceeds thereof shall be credited to the fund.
