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 48] [Entire Act] State of Rajasthan - Subsection Section 48(2) in The Rajasthan Police Act, 2007 (2)Able-bodied persons not below the age of 30 years and above the age of fifty-five years at the time of such enlistment and residing in a village, or in the case of a group of villages in a village of that group, may be enlisted as village guards.
