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 238] [Entire Act] State of Rajasthan - Subsection Section 238(1) in Rajasthan Panchayati Raj Rules, 1996 (1)It shall be duty of Panchayat Secretary to reconcile the deposit and drawals with bank/post office pass book every month on the basis of Panchayat record and get mistakes corrected, if any.
