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

State of Rajasthan - Subsection

Section 31(3) in Rajasthan Habitual Offenders Rules, 1955

(3)The names of [Registered offenders] [Substituted by ibid] who have been permanently discharged or transferred from the [corrective settlement] [Substituted by ibid] under section 7 shall be removed from the register.