Section 20(2)(viii) in The U.P. Habitual Offenders' Restriction Act, 1952

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(viii) in The U.P. Habitual Offenders' Restriction Act, 1952

(viii)the conditions and the circumstances under which the members of family of the habitual offenders may be permitted to stay with him the settlement;

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State of Uttar Pradesh - Subsection

Section 20(2)(viii) in The U.P. Habitual Offenders' Restriction Act, 1952