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 1] [Entire Act] State of Rajasthan - Subsection Section 1(iv) in Rules for Grant of Financial Aid to Probationers (iv)"Chief Probation Officer" shall means the Chief Probation Officer of the Social Welfare Department appointed under Probation of Offenders Act, 1958.
