Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(1) in Rajasthan Habitual Offenders Act, 1953 (1)There shall be prepared, kept and maintained in the prescribed manner, a register of habitual offenders within each district hereafter, in this Act, referred to as the register.
