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 2] [Entire Act] State of Rajasthan - Subsection Section 2(f) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970 (f)"District Probation officer" means the District Probation officer appointed under rule 2(6) of the Rajasthan Probation of offenders Rules, 1962;
