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

State of Punjab - Subsection

Section 11(2)(iv) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(iv)the manner in which it is proposed that the person to be restricted or settled shall earn his livelihood within the restriction area or in the place of [residence] [Substituted for the word 'Settlement' by the Punjab Habitual Offenders (Control and Reform) (Amendment) Act, 1963, Section 8, (Punjab Act 20 of 1963).] and the adequacy, of the arrangements which are proposed therefor.