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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(9) in Rajasthan Habitual Offenders Rules, 1955

(9)A [registered offender] [Substituted by ibid] discharged from the [corrective settlement] [Substituted by ibid] who completes the period of his probation satisfactorily, shall be discharged finally from the [corrective settlement] [Substituted by ibid].