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 21 in The Rajasthan Dacoity Affected Areas Act, 1986 21. Provisions of Code to apply to appeals The provisions of Chapter XXIX of the Code shall mutatis mutandis apply to every appeal preferred under section 19 or section 20.
