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 331] [Entire Act] State of Rajasthan - Subsection Section 331(7) in Rajasthan Panchayati Raj Rules, 1996 (7)He shall promptly execute the orders of Panchayat, attend Panchayat meetings regularly and punctually, record its proceedings correctly maintain Panchayat files, records, and registers.
