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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Andhra Pradesh - Subsection

Section 253(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)Who are released under Section 360 of the Code, or wider the Probation of Offenders Act, to enable them to return to their places of residence, provided that such persons reside at a distance of more than 10 kilometres from the place where they are released from custody and are not possessed of sufficient means so to return.