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 5] [Entire Act] State of Rajasthan - Subsection Section 5(ii) in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997 (ii)The panel so prepared by the Registrar and approved by the Chief Justice shall be forwarded to the Government for consultation.
