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

State of Rajasthan - Subsection

Section 7(5) in Rajasthan Habitual Offenders Rules, 1955

(5)If any person in respect of whom the notice under sub-section (3) of section 3 is served fails to attend on the date and the time and place fixed for hearing it shall be resumed that he has no application to show cause against his registration as habitual offender.