Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 42 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

42.

The borrower shall sign a receipt in the space provided for the purpose in the order form for each sum advanced, if he is literate, or affix his thumb impression before the disbursing officer if he is illiterate. The disbursing officer shall certify that the amount has been disbursed in his presence.