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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2)(l) in The Andhra Pradesh Habitual Offenders Act, 1962

(l)the periodical review of the cases of all the offenders whose movements have been restricted or who are placed in corrective settlements under this Act;