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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(4)(b) in Rajasthan Habitual Offenders Rules, 1955

(b)he is able to maintain himself and his dependents by honest means outside the [corrective settlement] [Substituted by ibid].