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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(iv) in The U.P. Habitual Offenders' Restriction Act, 1952

(iv)the manner, circumstances and the conditions in which the State Government shall make provision for the employment of an habitual offender against whom an order of restriction has been passed under sub-section (2) of Section 6.