Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(f) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(f)"nuisance" means any act or illegal omission by which annoyance, injury or danger is caused or is likely to be caused to any person or to the public;