Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Rajasthan - Subsection Section 18(1) in Rajasthan Habitual Offenders Rules, 1955 (1)Finger prints of a habitual offender are to be obtained in the following:-(a)The finger print slip in form No. 8 in triplicate; and(b)The identity card in form No. 11.
