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 4] [Entire Act] State of Rajasthan - Subsection Section 4(iii) in Rajasthan Political Sufferers Aid Rules, 1959 (iii)restoration of or compensation for the property confiscated, forfeited, seized, lost or damaged in the circumstance mentioned in rule 3 (c) and refund of fines;
