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 8] [Entire Act] State of Rajasthan - Subsection Section 8(2) in Rajasthan Escheats Regulation Act, 1956 (2)Such proclamations shall be served in the manner laid down in sub-section (2) of section 6 and also by affixing a copy thereof on the notice board of the court issuing it.
