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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(3) in Rajasthan Habitual Offenders Rules, 1955

(3)it shall be the duty of the [Registered offenders] [Substituted by ibid] whose movements have been registered under meeting 6 to attend the place appointed for the roll call and to answer to their names when the roll is called unless prevented from doing so by illness or other lawful cause.