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 3] [Entire Act] State of Rajasthan - Subsection Section 3(6) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012 (6)Every inmate of the Rehabilitation Home shall be provided accommodation, food and clothing as per scales determined by the State Government from time to time.
