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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in Rajasthan Habitual Offenders Rules, 1955

(2)The pass issued under this rule shall be used only in accordance with its tenor and for the employment for which it was issued. It shall be surrendered to the officer-in-charge of the settlement if and when the employment for which it was granted ceases.