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

State of Rajasthan - Subsection

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

(7)The State Government or any officer authorised by it in this behalf may at any time by order in writing direct any offender who may be in a corrective settlement to be transferred to another corrective settlement.