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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2) in Rajasthan Habitual Offenders Rules, 1955

(2)No such [registered offender] [Substituted by ibid] shall utilise any pass or discharge licence issued under these rules except for the purpose for which it was issued and in accordance with its tenor.