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 2] [Entire Act] State of Rajasthan - Subsection Section 2(v) in Rajasthan Prisoners Open Air Camp Rules, 1972 (v)"Office-in-charge" means any Jail Officer appointed by the Inspector-General of Prisons, Rajasthan for the purpose of looking after the prisoners kept in an Open Camp.
