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 2] [Entire Act] State of Rajasthan - Subsection Section 2(II) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (II)inability of any service provider to perform its commitments owing to vis majeure or State action, will not be treated as a malpractice;
