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 6] [Entire Act] State of Rajasthan - Subsection Section 6(7) in Fee Rules Notification, 2009 (7)In respect of public funded projects the fee levied under these rules shall be collected by the State Government, or the executing authority, as the case may be, through its own officials or through a contractor.
