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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in Rajasthan Habitual Offenders Rules, 1955

(3)In addition to the general conditions mentioned in form No. 24, the [co- reactive settlement] [Added by ibid] Manager or the Superintendent of Police (as the case may be) may incorporate such special conditions as may be deemed proper.