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 237] [Entire Act] State of Rajasthan - Subsection Section 237(2) in Rajasthan Panchayati Raj Rules, 1996 (2)Separate page or pages according to the requirements shall be allotted for each head of income, tax or fee and posting shall be made from cash book regularly.
