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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Habitual Offenders Act, 1953

(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for or regulate-
(a)[ the from of the register of habitual offenders and the particulars to be entered therein and the form and manner of service of a notice under section 3;] [Substituted by ibid.]