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 18] [Entire Act] State of Rajasthan - Subsection Section 18(2) in The Rajasthan Legal Aid Rules, 1984 (2)The decision of the Legal Aid Committee under sub-rule (1) shall, subject to an appeal to the High Court Legal Aid Committee, be final.
