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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in Rajasthan Habitual Offenders Rules, 1955

(1)In every [Corrective settlement] [Added by ibid], a register of inmates shall be maintained in form No. 15, in respect of [registered offenders] [Substituted by ibid] placed therein or transferred thereto under section 7.