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 9] [Entire Act] State of Rajasthan - Subsection Section 9(d) in Rajasthan Habitual Offenders Act, 1953 (d)[ refuses to allow his palm impressions, foot prints and photograph to be taken by any person acting under an order passed under section 4 or';] [Substituted by ibid.]
