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 42 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 42. Before payment of interim compensation is made the Intermediary shall have to execute an indemnity bond in A.I.Form 14.
