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 4] [Entire Act] State of Rajasthan - Subsection Section 4(3) in Rajasthan Public Parks Rules, 1959 (3)If the Superintendent has reason to believe of any person to be habitual offender of the park, he may exclude such person from the park for such period as he may deem necessary.
