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 2] [Entire Act] State of Rajasthan - Subsection Section 2(xxxii) in Rajasthan Stamp Act 1998 (xxxii)"public officer" means a public officer as defined in clause (17) of section 2 of the code of Civil Procedure, 1908 (Act No. 5 of 1908);
