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 20] [Entire Act] State of Rajasthan - Subsection Section 20(i) in The Rajasthan Law And Judicial Department Manual, 1952 (i)he shall not be so engaged unless he is willing to act and can do so without detriment to the discharge of his duties in the criminal court: and
