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 8] [Entire Act] State of Rajasthan - Subsection Section 8(3) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970 (3)Any other person requiring shelter, care or aftercare may be admitted with the permission of the Chief Inspector.
