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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(5) in Rajasthan Habitual Offenders Rules, 1955

(5)A [Registered offender] [Substituted by ibid] to whom the permit has been granted under this rule shall use it only in the manner and subject to the conditions specified therein and shall personally surrender it immediately after his return to the police station or out-post of the place of his permanent residence.