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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Andhra Pradesh - Subsection

Section 179(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)The convicting Court or the Chief Judicial Magistrate for reasons to be recorded in writing may direct that any convicted person or any person committed to or detained in prison under Section 122 read with Section 109 or Section 110 of the Code, shall not be classified as a habitual criminal and may revise such direction.