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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in Rajasthan Habitual Offenders Rules, 1955

(2)The [registered offender] [Substituted by ibid] shall, on the expiry of the period of his pass or on receipt of the further order, as the case may be return to the [corrective settlement] [Substituted by ibid].