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 5] [Entire Act] State of Rajasthan - Subsection Section 5(b) in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962 (b)references to Divisional Commissioner shall, unless the State Government in any case directs otherwise, be construed as being references to Collector;
