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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(3) in Rajasthan Habitual Offenders Rules, 1955

(3)A pass in form No. 27 shall not be granted unless the [corrective settlement] [Substituted by ibid] Manager has secured suitable employment for the [registered offender] [Substituted by ibid] or placed him in circumstances which will enable him to earn his livelihood honestly.