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 3] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(e) in Rajasthan Armed Constabulary Act, 1950 (e)deserts the service; shall, on conviction, be punished with transportation for life or with imprisonment for a term which may extend to fourteen years and shall be liable to fine.
