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] [Entire Act] State of Rajasthan - Section Section 34 in Rajasthan Lunacy Rules, 1962 34. Private servants - Inmates may have private servants with the Superintendent's consent if they pay for them. These private servants should as a rule be engaged by the Superintendent and shall work under his control.
