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 1] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(4) in The Rajasthan Police Act, 2007 (4)The Commissioner of Police appointed under sub-section (1) shall exercise such functions and discharge such duties, and shall have such responsibility and authority as may be determined by the State Government by a general of special order.
