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 57] [Entire Act] State of Rajasthan - Subsection Section 57(5) in Rajasthan Municipalities Act, 2009 (5)Every committee, of which there is no ex-officio Chairman or Chairman appointed by the Municipality, shall appoint from time to time its own Chairman from amongst its own members.
