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(4) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012 (4)The particulars of all persons admitted to the Rehabilitation Home as beggars or indigents shall be recorded in a register maintained in such form as may be prescribed.
