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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2) in The Maharashtra Habitual Offenders Rules, 1960

(2)Failure to comply with any of the conditions mentioned in sub-rule (1) shall at the discretion of the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] render the discharged settler liable to recommitment to a settlement.