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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(9) in Rajasthan Habitual Offenders Rules, 1955

(9)Any pass granted under this rule may at any time be withdrawn by the officer granting it or by the District Magistrate. If the pass-holder has already left, intimation shall forthwith be sent to him of such withdrawal.