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 25] [Entire Act] State of Rajasthan - Subsection Section 25(2) in The Rajasthan Municipalities Accounts Rules, 1963 (2)Licenses shall be issued as soon as the fee or tax is paid and the licensing authority is satisfied that the licenses has fulfilled all the requirements for the trade or business.
