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 61] [Entire Act] State of Rajasthan - Subsection Section 61(2) in The Rajasthan Boilers Rules, 1954 (2)The Chairman shall be a person, who is or has exercised powers of a District Magistrate or a District Judge.
