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 57] [Entire Act] State of Rajasthan - Subsection Section 57(2) in Rajasthan Municipalities Act, 2009 (2)The Vice-Chairperson of the Municipality, if appointed as a member of any committee of which the Chairperson is not a member, shall be ex-officio Chairman thereof.
