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 4] [Entire Act] State of Rajasthan - Subsection Section 4(5) in Rajasthan Public Parks Rules, 1959 (5)If any animal is killed, the Superintendent or an Officer-in-charge of the park may utislise remains for the use of the Park or keep them in the Zoo or sell or destroy them as he considers fit.
