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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(h) in Rajasthan Prevention of Anti-Social Activities Act, 2006

(h)"immoral traffic offender" means a person who habitually commits or abets the commission of any offence under the Immoral Traffic (Prevention) Act, 1956 (Central Act No. 104 of 1956);