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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(6) in Rajasthan Habitual Offenders Act, 1953

(6)After the register has been placed in the keeping of the Superintendent of Police, no person's name shall be added to the register, and no registration shall be cancelled except by or under an order in writing of the District Magistrate.