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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(d) in The Maharashtra Habitual Offenders Rules, 1960

(d)He shall abide by such conditions as to roll-call and taking of passes as may be ordered by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.];