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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in Rajasthan Habitual Offenders Rules, 1955

(3)The [corrective settlement] [Added by ibid] Manager may exempt any [registered offender] [Added by ibid] from attendance, either on specified occasion or general, or may permit him to attend at a his different from that prescribed by this rule.