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

State of Rajasthan - Subsection

Section 3(a) in The Rajasthan Identification Of Prisoners Act, 1956

(a)Convicted of an offence punishable with rigorous imprisonment for a term of a one year or upwards or of any offence which would render him liable to enhanced punishment on a subsequent conviction; or