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 8] [Entire Act] State of Rajasthan - Subsection Section 8(1) in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960 (1)No person shall borrow from, or lend to, any other person money or materials for the purpose of holding or giving a Mrityu Bhoj.
