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 235] [Entire Act] State of Rajasthan - Subsection Section 235(2) in Rajasthan Panchayati Raj Rules, 1996 (2)Every voucher must bear or have attached to it an acknowledgement of the payment by the person by whom or in whose behalf the claim is put forward.
