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 The Rajasthan Dacoity Affected Areas Act, 1986 (3)A person shall not be qualified for appointment as a Judge of a special court unless he is serving as a Sessions Judge or an Additional Session Judge under the Code.
