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

State of Jammu-Kashmir - Subsection

Section 11(2)(iv) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956

(iv)the manner in which it is proposed that the person to be restricted or settled shall earn his livelihood within the restricted area or in the place of residence, and the adequacy of the arrangements which are proposed therefor.