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 12] [Entire Act] State of Rajasthan - Subsection Section 12(2) in Rajasthan Public Trust Act, 1959 (2)If an Assistant Commissioner disagrees with the advice tendered by a committee under Section 14 in relation to the exercise of any of his powers under Chapters VI and II, he shall refer the matter to the board.
