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 197] [Entire Act] State of Rajasthan - Subsection Section 197(3) in Rajasthan Panchayati Raj Rules, 1996 (3)The sanctioned budget shall be returned to the respective Panchayati Raj Institution on or before 20th March.
