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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(a) in Rajasthan Habitual Offenders Act, 1953

(a)report himself once in each month or, where the District Magistrate for sufficient reasons specified in the order so directs, more frequently to such authority and in such manner as may be specified in the order; and