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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6) in Rajasthan Habitual Offenders Rules, 1955

(6)If such person, when required to furnish any information, fails to do so, the District Magistrate or any officer authorised by him, in this behalf may, without prejudice to the provisions of Rule 9, draw such presumption from the failure as the circumstances of each case warrant.