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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1) in Rajasthan Habitual Offenders Rules, 1955

(1)The officer authorised to order the transfer of any [registered offender] [Substituted by ibid] from one [corrective settlement] [Added by ibid] to another in Rajasthan shall be the Deputy Inspector-General of Police, C.I.D. Rajasthan, Jaipur.