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] [Entire Act] State of Rajasthan - Section Section 36 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 36. Payment of instalment shall become due on the date noted in the certificate issued under Rule 33 or on the next working date if that date happens to be a holiday.
