Section 20(2)(iii) in The U.P. Habitual Offenders' Restriction Act, 1952

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State of Uttar Pradesh - Subsection

Section 20(2)(iii) in The U.P. Habitual Offenders' Restriction Act, 1952

(iii)the conditions of leave and the form and conditions of passes under which habitual offenders may be permitted to leave the area to which their movements have been restricted of the settlement in which they have been placed;

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State of Uttar Pradesh - Subsection

Section 20(2)(iii) in The U.P. Habitual Offenders' Restriction Act, 1952