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 335] [Entire Act] State of Rajasthan - Subsection Section 335(3) in Rajasthan Municipalities Act, 2009 (3)It shall be lawful for the Chief Municipal Officer to punish such staff appointed under this Section except with the punishment of dismissal or removal from the service.
