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 2] [Entire Act] State of Rajasthan - Subsection Section 2(g) in Rajasthan Co-operative Societies Act, 2001 (g)"Collector" means the Collector of a district, appointed under section 20 of the Rajasthan Land Revenue Act, (Act No. 15 of 1956);
