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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Daman and Diu - Subsection

Section 15(3)(b) in The Goa, Daman and Diu Habitual Offenders Act, 1976

(b)take into consideration the physical and mental condition of the offender, and his suitability for receiving corrective training in a corrective settlement; and