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 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4) in Rajasthan Habitual Offenders Rules, 1955

(4)The particulars mentioned in the intimation shall be noted on the identity card. In the case of an intimation for leaving the place of residence permanently, information shall also be given to the officer-in-charge of the police station or out-post within the limits whereof the new place of residence is situated.