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 46] [Entire Act] State of Rajasthan - Subsection Section 46(7) in Rajasthan Habitual Offenders Rules, 1955 (7)The period of probation shall not ordinarily exceed two years, but may be extended by the said Deputy Inspector-General of Police, C.I.D. for sufficient reasons to be recorded.
