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State of Rajasthan - Section

Section 2 in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

2. Definition.

- In these rules-
(1)"Government" means the Government of the State of Rajasthan:
(2)"habitual criminal" means a prisoner liable to be classified as such under the Rules for the time being in force made under the Prisons Act, 1894 (IX of 1894).