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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(4) in Rajasthan Habitual Offenders Act, 1953

(4)The State Government may, by order, cancel any order made under sub-section (1) or alter any area specified in an order under that sub-section:Provided that before making such order the State Government shall consider the matters referred to in sub-section (2) in so far as they may be applicable.