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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

(2)If the person whose custody the girl is placed is no longer willing to fulfil the conditions of the undertaking, he may apply to the Magistrate for releasing him from the obligation to keep the girl in his custody.