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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Rajasthan - Subsection

Section 5A(4) in Rajasthan Habitual Offenders Act, 1953

(4)Upon the entry of the name and other particulars of a registered offender under sub-section (2) the provisions of this Act and rules made there under shall apply to him as if he has been registered in the register of the district to which he has changed his ordinary residence.