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 6 in The Rajasthan Prisoners Act, 1960 6. Warrant to be sufficient authority. - A warrant under the official signature of an officer of such court or tribunal as is referred to in Section 5 shall be sufficient authority for holding any person in confinement in pursuance of the sentence passed upon him.
