Section 33(5)(v) in The U.P. Habitual Offenders' Restriction Rules, 1957

[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(5)(v) in The U.P. Habitual Offenders' Restriction Rules, 1957

(v)any other relations who for reasons of mental or physical disability or otherwise are entirely dependant upon him and whose stay with the offender is considered necessary by the Inspector-General.

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State of Uttar Pradesh - Subsection

Section 33(5)(v) in The U.P. Habitual Offenders' Restriction Rules, 1957