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 14] [Entire Act] State of Rajasthan - Subsection Section 14(6) in The Rajasthan Gram Dan Act, 1971 (6)The register of members shall be conclusive evidence for determining under this section whether any person is qualified or is not qualified to vote at any meeting of the Gram Sabha.
