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 183] [Entire Act] State of Rajasthan - Subsection Section 183(2) in The Rajasthan Law And Judicial Department Manual, 1952 (2)If the Collector decides that the application should be opposed, he will also forward to the Public Prosecutor all the papers relating to the inquiry made by him.
