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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(d) in Rajasthan Habitual Offenders Act, 1953

(d)the circumstances in which [Registered] [Substituted by ibid.] offenders shall be required to possess and produce for inspection certificates of identity and the manner in which such certificate shall be granted;