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

State of Rajasthan - Subsection

Section 7(2) in Rajasthan Habitual Offenders Rules, 1955

(2)The District Magistrate or any officer appointed by him in this behalf shall after giving the person making the application a reasonable opportunity of being heard and after such summary enquiry as he thinks necessary pass such orders on the application as he deems fit, recording his reasons.