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 26] [Entire Act] State of Rajasthan - Subsection Section 26(3) in Rajasthan Go-Seva Ayog Act, 1995 (3)The commission shall be reconstituted in accordance with the provisions of this Act before the expiration of a period of six months from the date of its dissolution or from the date of expiry of its term, as the case may be.
