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State of Rajasthan - Section

Section 3 in Prisons (Rajasthan Amendment) Act, 2015

3. Amendment of Section 43, Central Act No. 9 of 1894.

- In Section 43 of the principal Act, for the existing expression "and refuses on demand of such officer to state his name and residence, or gives a name or residence which such officer knows, or has reason to believe, to be false," shall be deleted.