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 245] [Entire Act] State of Rajasthan - Subsection Section 245(15) in Rajasthan Municipalities Act, 2009 (15)Where any person is prosecuted of an offence under sub-Section (1), sub-Section (2) or sub-Section (4), the burden of proving that he has not committed the offence shall be on him.
