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 156] [Entire Act] State of Rajasthan - Subsection Section 156(d) in The Rajasthan District Boards Act, 1954 (d)any sum ordered to be paid from the District Fund under sub- section (3) of section 131, sub-section (2) of section 161, sub- section (3) of section 172 or sub-section (3) of section 191.
