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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in Rajasthan Habitual Offenders Rules, 1955

(2)Such offender shall, on return to his original place of residence report himself in person to the officer-in-charge of the police station or out-post concerned, who shall not the fact on the identity card. The 1[Registered offender] shall produce his identity card for the purpose.