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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Bombay Presidency - Subsection

Section 11(2)(b) in The Bombay Habitual Offenders Act, 1959.

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