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 25] [Entire Act] State of Rajasthan - Subsection Section 25(1) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012 (1)The State Government shall designate an officer not below the rank of District Social Welfare Officer as Rehabilitation Officer.
