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 3] [Entire Act] State of Rajasthan - Subsection Section 3(i) in The Rajasthan Legislative Assembly Members (Removal of Disqualification) Act, 1956 (i)"committee" means any committee, commission, council, board or any other body of persons whether a statutory body or not, set up by Government;
