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 9 in Rajasthan Finance Act, 2002 9. Amendment of Section 87, Rajasthan Act No. 22 of 1995. - In sub-Section (1) of Section 87 of the principal Act, for the existing expression "is erroneous and is prejudicial", the expression "is erroneous or is prejudicial" shall be substituted.
