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 21] [Entire Act] State of Rajasthan - Subsection Section 21(2) in Rajasthan Go-Seva Ayog Act, 1995 (2)No proposal involving financial implications shall be approved, sanctioned or implemented by the commission unless such proposal is first examined by a Finance Committee duly constituted in the manner as may be prescribed.
