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 176] [Entire Act] State of Rajasthan - Subsection Section 176(4) in Rajasthan Panchayati Raj Rules, 1996 (4)Works may be executed by Panchayati Raj Institutions on the basis of approved cost norms and sanctions issued by State Government from time to time.
