Section 13(1)(b) in Rajasthan Habitual Offenders Act, 1953

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(b) in Rajasthan Habitual Offenders Act, 1953

(b)escapes from [any corrective settlement in which he is placed] [Substituted by ibid.] may be arrested without warrant by any police officer, village headman or village watchman, and may be taken before a Magistrate, who on proof of the facts [may order] [Substituted by ibid.] him to be removed to such area [or to such corrective settlement] [Substituted by ibid.], as the case may be, there to be dealt with in accordance with this Act or any rules made thereunder.

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State of Rajasthan - Subsection

Section 13(1)(b) in Rajasthan Habitual Offenders Act, 1953