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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Bharat - Subsection

Section 12(1) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(1)the period of the order of settlement shall not exceed the unexpired portion of the period of security or the term of the order under section 565; and