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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Public Parks Rules, 1959

(2)If any person has committed or has been accused or is suspected of committing a park offence, he shall be liable to ejection from the park forth with by the Superintendent or any other Officer-in charge of the park.