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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(5)(a) in Rajasthan Habitual Offenders Act, 1953

(a)take into consideration the physical and mental condition of the offender and his suitability for receiving corrective training in a corrective settlement, and