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 58] [Entire Act] State of Rajasthan - Subsection Section 58(2) in The Rajasthan Financial Corporation General Regulations, 2002 (2)The Director so elected shall hold the office until the date upto which his predecessor would have held the office if he had not been removed as aforesaid.
