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 24] [Entire Act] State of Rajasthan - Subsection Section 24(5) in Rajasthan Go-Seva Ayog Act, 1995 (5)The State Government shall, as soon as may be. after the receipt of the said statement and report under sub-section (3), cause them to be laid on the table of the House of the State Legislature.
