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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4) in Rajasthan Habitual Offenders Rules, 1955

(4)No application under sub-rule (3) shall be granted unless a notice has been given to the Superintendent of police who may contest the application, either personally or through the prosecuting Inspector of Prosecuting Sub-Inspector.