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] [Entire Act] State of Rajasthan - Section Section 54 in The Rajasthan Medical Rules, 1957 54. All cheques for the payment of sums from the accounts of the Council in Bank shall be signed-(a)by the REgistrar, if the amount does not exceed rupees twenty-five;(b)the the President and the Registrar, if the amount exceeds rupees twenty-five.
