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 89A] [Entire Act] State of Rajasthan - Subsection Section 89A(4) in Rajasthan Municipalities Act, 2009 (4)The fund shall be kept in a separate bank account opened with a nationalized bank to be called 'Basic Services to Urban Poor Fund' account.
