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 225] [Entire Act] State of Rajasthan - Subsection Section 225(2) in Rajasthan Panchayati Raj Rules, 1996 (2)In case such payment has been made due to some fraud, F.I.R. shall also be lodged against such person at the Police Station for wrongfully defrauding and receiving the money.
