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 23 in Rajasthan Non-Government Educational Institutions Act, 1989 23. Functions of the Tribunal. - The Tribunal shall entertain, hear and decide appeals preferred under Section 19 and the disputes referred to in Section 21.
