Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

(2)Religious and moral instruction to inmates of protective homes shall be allowed on condition that no proselytising is carried on under the cloak of such instruction and that nothing is done to take the inmates away from the religion professed by them. The instruction may be in the form of prayer, worship and occasional bhajans with music.