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State of Rajasthan - Section

Section 15 in Rajasthan Habitual Offenders Rules, 1955

15. Identification record

- An identification record shall also be maintained for every habitual offender whose name is for the time being contained in the register. This shall be in form No. 10 and shall where practicable also contain a photograph of the [Registered Offender] [Substituted by Add] concerned.