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 5 in The Rajasthan Medicare Service Persons And Medicare Service Institutions (Prevention Of Violence And Damage To Property) Act, 2008 5. Cognizance of offence. - Any offence committed under Section 3, shall be cognizable and non-bailable.
