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 1] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(a) in Rajasthan Prevention of Anti-Social Activities Act, 2006 (a)"authorized officer" means a District Magistrate authorized under sub-section (2) of section 3 to exercise the powers conferred under sub-section (1) of that section;
