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

State of Maharashtra - Subsection

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

(e)He shall be under the supervision of such local officer or Probation Officer or voluntary Social Worker as may be appointed in this behalf by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] for the unexpired portion of the period for which he was ordered to receive training in the settlement.