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 181] [Entire Act] State of Rajasthan - Subsection Section 181(1) in Rajasthan Panchayati Raj Rules, 1996 (1)Panchayati Raj Institution concerned shall not execute any work through contractors. No middleman shall be engaged so that full benefit of wages to be paid reach the workers.
