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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in Rajasthan Habitual Offenders Rules, 1955

(1)Photographs of the habitual offender shall wherever practicable be obtained in the following, namely:-
(a)The register in form No. 1.
(b)The personal sheet in form No. 7.
(c)The identification record in form No. 10; and
(d)The identity card in form No. 11.