Section 42(1)(e) in The Maharashtra Habitual Offenders Rules, 1960

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(1)(e) in The Maharashtra Habitual Offenders Rules, 1960

(e)The guardian or employer or relative of the settler is willing to receive him and gives an assurance that the settler will not be allowed to take to criminal activities and that he shall support the settler or arrange to give the settler an honest means of living and the guardian or employer or relative is also willing to execute a surety bond for such amount as may be fixed by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.].

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State of Maharashtra - Subsection

Section 42(1)(e) in The Maharashtra Habitual Offenders Rules, 1960