Section 3(3)(b) in Rajasthan Habitual Offenders Act, 1953

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State of Rajasthan - Subsection

Section 3(3)(b) in Rajasthan Habitual Offenders Act, 1953

(b)to furnish such information as may be necessary to enable him to enter the name and other prescribed particulars of such habitual offender in the register; and

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State of Rajasthan - Subsection

Section 3(3)(b) in Rajasthan Habitual Offenders Act, 1953