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 8] [Entire Act] State of Rajasthan - Subsection Section 8(3) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957 (3)deduction from the total value determined in accordance with clauses (1) and (2) above of the amount payable towards the claims referred to in section 4.
