Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Rajasthan Habitual Offenders Rules, 1955

(2)If the District Magistrate considers such grounds to be sufficient, he shall order the cancellation recommended and the name of such person shall be cancelled accordingly and an intimation of the fact shall be given to the person whose name is so cancelled.