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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(b) in Rajasthan Habitual Offenders Act, 1953

(b)whether the registered offender follows any lawful occupation and whether such occupation is conductive to honest and settled way of life and is not merely a pretence for the purpose of facilitating commission of offences;