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 148] [Entire Act] State of Rajasthan - Subsection Section 148(vii) in The General Rules (Criminal), 1980 (vii)Every case in which the offence charged is punishable with fine or with imprisonment not exceeding two years, with or without fine.
