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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(i) in Rules for Grant of Financial Aid to Probationers

(i)The Chief Probation Officer shall have the authority to sanction for the amount to the extent of Rs. 100/- only in cases, the amount of aid admissible under rule 3(ii) is considered to be insufficient by the District Probation Officer.