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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(4)(a) in Rajasthan Habitual Offenders Rules, 1955

(a)his conduct has been uniformly good and he has had no disciplinary punishment during the 3 years immediately before his discharge, and he had no conviction in a criminal court for an offence involving moral turpitude during the said period, and