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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(2)(k) in The Bombay Habitual Offenders Act, 1959.

(k)the conditions and circumstances under which members of the family of a habitual offender may be permitted to stay with him in a corrective settlement;