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 9] [Entire Act] State of Rajasthan - Subsection Section 9(c) in Rajasthan Habitual Offenders Act, 1953 (c)when required to furnish such information, furnishes as true and information which he knows or has reason to believe to be false, [or does not believe to be true] [Inserted by ibid.] or
