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 242] [Entire Act] State of Rajasthan - Subsection Section 242(2) in Rajasthan Panchayati Raj Rules, 1996 (2)Proper action shall be taken by head of office for recovery of loss of any store articles by fixing responsibility after proper enquiry.
