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 138] [Entire Act] State of Rajasthan - Subsection Section 138(2) in The Rajasthan District Boards Act, 1954 (2)Every warrant issued under this section shall be signed by the Chairman of the board or by an officer to whom the Board has delegated its power by regulation.
