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 41] [Entire Act] State of Rajasthan - Subsection Section 41(3) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958 (3)A non-official member shall hold office for 2 years from the date of his/her appointment and shall be eligible for re-appointment.
