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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Habitual Offenders Rules, 1955

(2)The identity card shall be produced by the habitual offender for examination or inspection when required by any police officer or Magistrate or any other person authorised by the District Magistrate in this behalf, or by any village watchman or village headman.