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] [Entire Act] State of Rajasthan - Section Section 35 in The Rajasthan Secondary Education Act, 1957 35. Board to continue as a body corporate. - Nothing in Section 29 to 33 shall be construed as affecting or implying in any manner the dissolution of the Board as a body corporate.
