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 6] [Entire Act] State of Rajasthan - Subsection Section 6(3) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers (3)If there be doubt whether section 197 of the Code of Criminal Procedure applies, the Legal Remembrancer should invariably be consulted.
