Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(10) in The Maharashtra Habitual Offenders Rules, 1960

(10)Signature and designation of the Officer-in-charge of the Register with date.(Entries to be made by Commissioner of Police/District Superintendent of Police).
S. No.according to each Police Station Date on which finger impression slip sent to the Bureau FingerImpression Classification
Convictions(Convictions before registration to be shown in red ink)
No. Name under which convicted District and Court Date Section Sentence Name of Jail in which confined and number on Jailregister
1 2 3 4 5 6 7