Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(4) in The Rajasthan District Boards Act, 1954

(4)Nothing in the foregoing provisions of this section shall be deemed to prevent a resolution of a Committee of a Board being carried into execution by any agency duly authorised in this behalf by or under this Act, or to preclude any servant of the Board from acting within the scope of his employment.