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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(4) in Rajasthan Habitual Offenders Rules, 1955

(4)When a [registered offender] [Substituted by ibid] is discharged from the [corrective settlement] [Substituted by ibid] the Pass Book should be returned to him. If he dies before discharge, it should be delivered to his legal heir or heirs.