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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(4) in Rajasthan Habitual Offenders Rules, 1955

(4)If the application is rejected, such persons shall, if present, be informed accordingly, and a certified copy of the order shall, on application be supplied to him free of charge, within 10 days of the application.