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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2)(d) in The Karnataka Habitual Offenders Act, 1961

(d)the manner in which the registered offender may earn his living within the restriction area and the adequacy of arrangements which are, or are likely to be, available therefor.