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

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Habitual Offenders Rules, 1955

(3)The memorandum of [representation] [Substituted by ibid] shall be presented either by the [petitioner] [Substituted by ibid] in person or by his authorised representative. An [representation] [Substituted by ibid] received by the post or in any other manner shall be filed without any action.