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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1) in Rajasthan Habitual Offenders Rules, 1955

(1)A [corrective settlement] [Substituted by ibid] may be inspected at any time by Deputy Inspector General of Police, C.I.D. Rajasthan, Jaipur, the District Magistrate, the Superintendent of Police, or by any person authorised in that behalf by any of them.