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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(3) in Rajasthan Habitual Offenders Rules, 1955

(3)All orders passed under sub-rule (1) or sub-rule (2) shall be communicated to the [registered offender] [Substituted by ibid] concerned and shall take effect from the time of such communication. The order should be noted on the identity card (Form No. 11), also.