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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(6) in The U.P. Habitual Offenders' Restriction Rules, 1957

(6)A son above 18 years of age shall not be admitted into settlement as a member of the family of a habitual offender except when, in the opinion of the Inspector-General, it would be difficult for him to live separately from his father.