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 53] [Entire Act] State of Rajasthan - Subsection Section 53(1) in The Rajasthan Police Act, 2007 (1)A village guard shall be an honorary worker and shall be deemed to be a Public Servant within the meaning of the Section 21 of the Indian Penal Code, 1860 (Act No. 45 of 1860).
