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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(e) in Rajasthan Habitual Offenders Act, 1953

(e)the conditions [---] [Omitted by ibid.] under which [offenders] [Substituted by ibid.] may be permitted to leave the [corrective settlement] [Substituted by ibid.] in which they are [placed] [Substituted by ibid.] or the area to which their movements are restricted.