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 16] [Entire Act] State of Rajasthan - Subsection Section 16(2) in Fee Rules Notification, 2009 (2)On and from the date of expiry of the agreement specified under sub-rule (3) of Rule 3, the fee levied shall be collected by the State Government or the executing authority, as the case may be.
