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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(i) in The Maharashtra Habitual Offenders Rules, 1960

(i)ascertain by making such enquiries as he deems fit that according to the custom of the community to which the settler belongs, he is responsible for the maintenance of the dependents and that the settler and his dependents cannot suitably live apart, and