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] [Entire Act] State of Rajasthan - Section Section 21 in Rajasthan Lunacy Rules, 1962 21. Dangerous illness of an inmate - If an inmate becomes seriously ill, the fact should be at once notified to his relatives or friends if traceable.
