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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2)(k) in The Andhra Pradesh Habitual Offenders Act, 1962

(k)the conditions and circumstances under which members of the families of the offenders may be permitted to stay with them in a corrective settlement;