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 500] [Entire Act] State of Rajasthan - Subsection Section 500(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)if he is guilty of fraudulent or grossly improper conduct in the discharge of his professional duties; or
