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 19] [Entire Act] State of Rajasthan - Subsection Section 19(1) in The Rajasthan Legal Aid Rules, 1984 (1)Prisoners and under-trials while in custody shall be afforded every facility for applying for and obtaining legal and if they intend to seek such aid.
