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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(1) in Rajasthan Habitual Offenders Rules, 1955

(1)The surplus proceeds of the work of a [registered offender] [Substituted by ibid] shall be placed in the post office Saving Bank account in the name of the [registered offender] [Substituted by ibid] concerned, or if he is a minor, then in the name of his guardian.