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 9] [Entire Act] State of Rajasthan - Subsection Section 9(6) in Rajasthan Police Rules, 2008 (6)Information of complaints received orally regarding non-cognizable offence, missing persons or property shall be recorded in the General Diary. In case such information is received in writing a reference to it shall be made in General Diary.
