Section 8(3)(m) in Rajasthan Habitual Offenders Act, 1953

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(m) in Rajasthan Habitual Offenders Act, 1953

(m)the periodical review of the cases of all persons [whose movements have been restricted or who are placed in a corrective settlement under this Act] [ Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)];

(i)[---] [Omitted by ibid.]

(ii)[---] [Omitted by ibid.]

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State of Rajasthan - Subsection

Section 8(3)(m) in Rajasthan Habitual Offenders Act, 1953