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 94] [Entire Act] State of Rajasthan - Subsection Section 94(3) in Rajasthan Panchayati Raj Rules, 1996 (3)After the assessment has been made under Sub-rule (2), the Sarpanch shall cause to be given to the person who furnished the return, a notice of such assessment.
