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 863] [Entire Act] State of Rajasthan - Subsection Section 863(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)inspection by counsel for accused-(i)where the accused is In custody;(ii)where the counsel is appointed at the expense of the Government.
