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 1] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(n) in Rajasthan Panchayati Raj Act, 1994 (n)[ In the case of a seat reserved for Scheduled Castes of Scheduled Tribes or Backward classes of the State, is not a member of any of those castes of Tribes or Classed, as the case may be;
