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 20] [Entire Act] State of Rajasthan - Subsection Section 20(ii) in The Rajasthan Law And Judicial Department Manual, 1952 (ii)the Collector may, by special order, appoint another legal practitioner instead of the Public Prosecutor in Court of Wards cases.
