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 76] [Entire Act] State of Rajasthan - Subsection Section 76(3) in The Rajasthan Law And Judicial Department Manual, 1952 (3)If there by doubt whether Section 197 of Code of Criminal Procedure, 1898 (V of 1898) applies the Legal Remembrancer should invariably be consulted.
