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 1] [Entire Act]

State of Rajasthan - Section

Section 308 in Rajasthan Municipalities Act, 2009

308. Restrictions on the summoning of municipal servants to produce documents.

- No municipal officer or servant shall, in any legal proceeding to which a Municipality is not a party, be required to produce any register or document, the contents of which can be proved under the preceding Section by a certified copy, or to appear as a witness to prove the matter and transactions recorded therein unless by order of the Court made for special cause.