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 41] [Entire Act] State of Rajasthan - Subsection Section 41(2) in Rajasthan Habitual Offenders Rules, 1955 (2)No punishment shall be inflicted under this rule without giving the [registered offender] [Substituted by ibid] concerned a reasonable opportunity of hearing.
