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

State of Rajasthan - Subsection

Section 7(6) in Rajasthan Habitual Offenders Act, 1953

(6)An offender, in respect of whom a direction to receive corrective training has been made, shall be placed in a corrective settlements for the term of his training and, while in such settlement, shall be treated in such manner as may be prescribed.