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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Rajasthan - Subsection

Section 5C(2) in Rajasthan Habitual Offenders Act, 1953

(2)The State Government shall, after considering the representation and giving the aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration or order, as the case may be, and shall, in the case of confirmation, record a brief statement of the reasons therefor.