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] [Entire Act] State of Rajasthan - Section Section 3 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970 3. Location. - The Government shall establish, maintain or recognised Homes and Shelters at suitable places in the State.
