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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Habitual Offenders Rules, 1960

(2)If such offender is a female, she may, if she so desires cause the required report to be made by any male relative. She shall not, however, hereby be exempted from any penalty to which she may be liable if such report is proved to be not true.