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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2)(d) in The Andhra Pradesh Habitual Offenders Act, 1962

(d)the manner in which the registered offender may earn his living within such area, and the adequacy of arrangements which are, or likely to be, availed therefor.