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State of Maharashtra - Section

Section 24 in The Maharashtra Habitual Offenders Rules, 1960

24.

Every settler shall, unless he is by old age, physical infirmity or illness unfit for manual labour, be employed on some kind of labour of industry of work suited to his physical condition as may be approved for each settlement by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.].