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 490] [Entire Act] State of Rajasthan - Subsection Section 490(4) in The General Rules (Civil), 1986 (4)Fire arms shall under no circumstances be taken into court.
