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State of Rajasthan - Section

Section 13 in Rajasthan Habitual Offenders Rules, 1955

13. Personal sheet.

- A personal sheet shall be maintained for every habitual offender whose name is contained for the time being in the register, and it shall be maintained in triplicate. Signature or left hand thumb impression, and, if practicable, a photograph of the habitual offender concerned shall be obtained for the personal sheet. The duplicate shall be sent to the Station House Officer within whose jurisdiction the habitual offender resides and the triplicate shall be sent to the D.I.G.P., C.I.D. Jaipur. The personal sheet shall be in form No. 7