Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Rajasthan - Subsection Section 39(4) in Rajasthan Habitual Offenders Rules, 1955 (4)Nothing in this rule applies to [registered offender] [Substituted by ibid] absent from settlement] under a pass of discharge licence issued under these rules.
