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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(d) in The U.P. Habitual Offenders' Restriction Act, 1952

(d)Section 16 for the removal of the habitual offender to the area to which his movements have been restricted or to a settlement in which he has been ordered to be placed, and the same shall be final and shall not be questioned in any court.