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

State of Rajasthan - Subsection

Section 36(5) in Rajasthan Habitual Offenders Rules, 1955

(5)On return to the [corrective settlement] [Substituted by ibid], the [registered offender] [Added by ibid] shall report himself immediately to the [corrective settlement] [Added by ibid] Manager and shall hand over the pass back to him.