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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1) in The Maharashtra Habitual Offenders Rules, 1960

(1)A pass in Form 'G' permitting the settler to proceed to any place in the State may be granted by the Superintendent for a period not exceeding two months, subject to such restrictions as may be imposed by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.],