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 127] [Entire Act] State of Rajasthan - Subsection Section 127(2) in The Rajasthan Law And Judicial Department Manual, 1952 (2)In difficult cases the Public Prosecutor may be engaged to help in the departmental inquiry under rule 123 or in the preparation of the report under rule 125.
