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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3) in Rajasthan Habitual Offenders Rules, 1955

(3)A pass issued under this rule may at any time be cancelled by the Superintendent of Police or District Magistrate, if, after giving the [registered offender] [Substituted by ibid] an opportunity of hearing, he is satisfied that the pass has been miss-used.