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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Madhya Bharat - Subsection

Section 26(2)(iii) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(iii)the conditions as to holding passes under which such persons may be permitted to leave the area to which their movements have been restricted or the settlement in which they have been settled;